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Section 112 of Finance Act, 2021, which amends the provision relating to interest for delayed GST payments comes into force

The Central Government in exercise of the powers conferred by section 1 (1) of the Finance Act, 2021 (13 of 2021) appoints the 1st day of June, 2021, as the date on which the provisions of section 112 of the said Act shall come into force.

 

112. Amendment of Section 50.—In Section 50 of the Central Goods and Services Tax Act, in sub-section (1), for the proviso, the following proviso shall be substituted and shall be deemed to have been substituted with effect from the 1st day of July, 2017, namely:—

“Provided that the interest on tax payable in respect of supplies made during a tax period and declared in the return for the said period furnished after the due date in accordance with the provisions of Section 39, except where such return is furnished after commencement of any proceedings under Section 73 or Section 74 in respect of the said period, shall be payable on that portion of the tax which is paid by debiting the electronic cash ledger.”.

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