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CBIC: Penalty for Non-Compliance of Capturing Dynamic QR Code in GST Invoice Waived off - (31 Mar 2021)

GOODS AND SERVICES TAX

Central Board of Indirect Taxes and Customs (CBIC) has notified the waiver of penalty for non-compliance of capturing dynamic QR code in GST Invoice from December 2020 to June 30, 2021and fixed deadline of compliance to July 1, 2021.

Tags : CBIC   GST INVOICE  

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