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CBIC waives off the amount of penalty payable by any registered person under Section 125 of CGST Act, 2017

On July 01, 2021, the Central Board of Indirect Taxes and Customs (CBIC) issues a notification for waiving the penalty payable by any registered person under Section 125 of Central Goods and Service Tax Act, 2017 for the non-compliance of  Notification no. 14/2021- Central Tax dated March 21, 2020 between the period of December 1, 2020 to September 30, 2021.

 

 

 

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