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CBIC issues Central Goods and Services Tax (Seventh Amendment) Rules, 2021

The Central Board of Indirect Taxes and Customs has issued Central Goods and Services Tax (Seventh Amendment) Rules, 2021 on August 29, 2021. The Central Goods and Services Tax Rules provide that if any registered person has not furnished the statement in FORM GST CMP-08 for two consecutive years, although the person is holding certificate under FORM GST REG-06, including a consignor, consignee, transporter, an e-commerce operator or a courier agency, shall not be allowed to furnish the information in PART A of FORM GST EWB-01.

 

The amendments are as follows:


*Tanvi Singh, Editorial Assistant has reported this brief.

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