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CBIC Waives Penalty for Non-Compliance to QR Code Provisions - (01 Dec 2020)

DIRECT TAXATION

Central Board of Indirect Taxes and Customs (CBIC) notified the waiver of penalty for noncompliance to QR code provisions if complied by April 01, 2021 for default during the period December 1, 2020 to March 31, 2021.

Tags : CENTRAL BOARD OF INDIRECT TXES AND CUSTOMS   PENALTY FOR NON-COMPLIANCE TO QR CODE PROVISIONS  

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