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Exemption of registered person whose aggregate turnover in the financial year 2023-24 is up to two crore rupees, from filing annual return- (Ministry of Finance ) (10 Jul 2024)

MANU/CGST/0014/2024

Goods and Services Tax

In exercise of the powers conferred by the first proviso to section 44 of the Central Goods and Services Tax Act, 2017 (12 of 2017), the Commissioner, on the recommendations of the Council, hereby exempts the registered person whose aggregate turnover in the financial year 2023-24 is up to two crore rupees, from filing annual return for the said financial year.

Tags : EXEMPTION REGISTERED PERSON TURNOVER

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