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CBIC Notifies Waiver of Amount of Penalty for Non-Compliance to GST Invoice QR Code Provisions - (01 Jul 2021)

GOODS AND SERVICES TAX

Central Board of Indirect Taxes and Customs (CBIC) has notified the waiver of the amount of penalty for non-compliance to Goods and Service Tax (GST) Invoice QR code provisions between the period from 1 December 2020 to the 30 September 2021. In other words, the applicability of B2C dynamic QR code provisions extended to 30th September, 2021, instead of applicable from 1st July 1, 2021.

Tags : CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS   NON-COMPLIANCE TO GST INVOICE QR CODE PROVISIONS  

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