Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

# GST Changes Applicable From 01.01.2021: Available Travel Time Curtailed by 50% - (29 Dec 2020)

GOODS AND SERVICES TAX

Rule 138(10) of the Central Goods and Services Tax Rules, 2017 has been amended to curtail the available travel time by 50%. An extension can be sought within the prescribed time, for special reasons if the vehicle has not been able to reach the destination within the validity of the E-way bill.

Tags : E-WAY BILL   AVAILABLE TRAVEL TIME  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved