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CBIC: GST E-Invoice Mandatory For Entities Having Turnover of Rs. 20 Crores - (25 Feb 2022)

GOODS AND SERVICES TAX

Central Board of Indirect Taxes and Customs (CBIC) notified the reduction in the applicability of GST E-invoicing threshold from Rs.50 Crores to Rs.20 Crores with effect from April 1, 2022. It means that e-invoicing is mandatory for taxpayers having a turnover of more than Rs. 20 crore.

Tags : CENTRAL BOARD OF INDIRECT TAXES AND CUSTOMS   E-INVOICING   REDUCTION IN THRESHOLD LIMIT  

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