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CBIC Waives Interest for Non-Filing of GSTR-8 by Prescribed E-Commerce Operators - (08 Jun 2022)

GOODS AND SERVICES TAX

Central Board of Indirect Taxes and Customs (CBIC) has waived the interest rate on account of the non-filing of GSTR-8 by certain e-commerce operators under Section 52 of the Central Goods and Services Tax Act, 2017.

Tags : CBIC   GSTR   E-COMMERCE  

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