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Central Goods and Services Tax (Fourth Amendment) Rules, 2021 notified

The Central Board of Indirect Taxes and Customs has notified CGST (Fourth Amendment) Rules, 2021 vide notification dated May 18, 2021. The Rules amend the Central Goods and Service Tax Rules, 2017 in the following manner:

(6) On submission of application for withdrawal of refund in FORM GST RFD-01W, any amount debited by the applicant from electronic credit ledger or electronic cash ledger, as the case may be, while filing application for refund in FORM GST RFD-01, shall be credited back to the ledger from which such debit was made.”

 

*Tanvi Singh, Editorial Assistant has put this story together.

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