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Delhi Goods and Services Tax (Eleventh Amendment) Rules, 2020

The Lt. Governor of the National Capital Territory of Delhi, on the recommendations of the Council makes Delhi Goods and Services Tax (Eleventh Amendment) Rules, 2020 further to amend the Central Goodss and Services Tax Rules, 2017 . The Rules shall come into force on the 30thday of September, 2020.

(r)Quick Response code, having embedded Invoice Reference Number (IRN) in it, in case invoice has been issued in the manner prescribed under subrule (4) of rule 48.”

 

Provided that the Commissioner may, on the recommendations of the Council, by notification, exempt a person or a class of registered persons from issuance of invoice under this subrule for a specified period, subject to such conditions and restrictions as may be specified in the said notification.”

 

“(2) In case, invoice is issued in the manner prescribed under subrule (4) of rule 48, the Quick Response(QR) code having an embedded Invoice Reference Number(IRN) in it, may be produced electronically, for verification by the proper officer in lieu of the physical copy of such tax invoice.

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