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  Latest Update - 6th February 2024 - alternate steps to locate e-Payment Challan under ICEGATE portal.
  The Provisional Collection of Taxes Act, 2023
  Directorate General of Systems, CBIC has planned a maintenance activity (DB Password change) in the ACES-GST Application between 18:00 Hours on 16th December 2023 to 23:00 Hours on 16th December 2023. Accordingly, services relating to Central Excise/Service Tax will not be available during the maintenance window. Taxpayers are advised to plan their activities accordingly.
  Clarification regarding GST rate on imitation zari thread or yarn based on the recommendation of the GST Council in its 52nd meeting held on 7th October, 2023 - reg.
  Clarifications regarding applicability of GST on certain services - reg.
  Press release on decisions of the 52nd GST Council.
  Press Release on decisions of the 51st GST Council.
  Attention Central Excise Tax payers: Please refer to Advisory 26/2023 dated 31.05.2023 issued by DGS Chennai regarding selection of proper accounting heads while making e-payment of Central Excise duties.
  Press Note dated 11.05.2023 - Automated Returns Scrutiny Module for GST returns - Reg
  Due to scheduled maintenance activities, services relating to Central Excise/Service Tax will not be available from 20:00 Hrs on 14/04/2023 to 09:30 Hrs on 15/04/2023 and from 20:00 Hrs on 15/04/2023 to 09:30 Hours on 16/04/2023. Taxpayers are advised to plan their activities accordingly.
  Due to introduction of online internet banking by ICEGATE w.e.f 01.04.23, the NEFT/RTGS channel for payment of Central Excise & Service Tax Duties will not be available on 01.04.23 and 02.04.23.
  KIND ATTENTION: CENTRAL EXCISE TAXPAYERS : 31st MARCH 2023 IS THE DUE DATE FOR PAYMENT OF CENTRAL EXCISE DUTY FOR THE MONTH OF MARCH 2023.
  Central Board of Direct Taxes (CBDT) is having a planned downtime between 10th Feb 10 PM to 11th Feb 8 AM. During this time the PAN Validation services on e-filing portal and through APIs will not be available. Please plan your work accordingly.
  Notification issued to extend the due date for furnishing FORM GSTR-1 for November, 2022 for registered persons whose principal place of business is in certain districts of
Tamil Nadu.
  Functionalities for appeal proceedings for Taxpayer's appeal (APL-01) filed against Registration Orders (REG-05/REG-19) are available in CBIC-GST application for the officers. Advisory No. 10/2022 dated 25.11.2022/28.11.2022 is available in Antarang portal.
  CBIC issued notifications to empower the Competition Commission of India to handle anti-profiteering cases under CGST Act, 2017 with effect from 01.12.2022
  Clarification on refund related issues    
  Guidelines for verifying the Transitional Credit in light of the order of the Hon’ble Supreme Court in the Union of India vs. Filco Trade Centre Pvt. Ltd., SLP(C) No. 32709-32710/2018, order dated 22.07.2022 & 02.09.2022    
  Corrigendum to Notification No. 20/2022-Central Tax dated 28.09.2022    
  Seeks to rescind Notification No. 20/2018-CT dated 28th March, 2018.    
  Seeks to make amendments (Second Amendment, 2022) to the CGST Rules, 2017.    
  Seeks to notify 01.10.2022 as the date on which provisions of sections 100 to 114, except clause (c) of section 110 and section 111 of Finance Act, 2022 shall come into force.    
  Dear User, we would like to inform you that our CBIC Mitra Helpdesk Services will not be available from Saturday, 10th Sep, 7:00 A.M. to 11:00 P.M. due to the planned Maintenance Activity. For informational needs, we request you to refer FAQs and Press Releases. In case, you have any immediate query or grievance we request you to log ticket through ‘Self-Service’ module on cbic-gst.gov.in website. Thank you for your cooperation.    
  Functionalities for appeal proceedings for Taxpayer appeal (APL-01) and Tax Department Appeal (APL-03) filed against Refund Orders (RFD-06) and functionality for filing appeal in form APL-03 by Tax Department against Refund Order (RFD-06) are available in CBIC-GST application for the officers. Advisory No. 07/2022 dated 01.07.2022 is available in Antarang portal.    
  Notification issued to notify the provisions of clause (c) of section 110 and section 111 of the Finance Act, 2022    
  Notification issued to exempt taxpayers having AATO upto Rs. 2 crores from the requirement of furnishing annual return for FY 2021-22    
  Notification issued to extend due date of furnishing FORM GST CMP-08 for the quarter ending June, 2022 till 31.07.2022    
  Notifications issued to extend the waiver of late fee for delay in filing FORM GSTR-4 for FY 2021-22 and to extend dates of specified compliances    
  Notifications issued to make amendments (First Amendment, 2022) to the CGST Rules, 2017    
  Procedure relating to sanction, post-audit and review of refund claims
  Notification issued to to waive off late fee under section 47 for the period from 01.05.2022 till 30.06.2022 for delay in filing FORM GSTR-4 for FY 2021-22.
  Notifications issued to extend the due date of filing FORM GSTR-3B for the month of April, 2022 and to extend the due date of payment of tax, in FORM GST PMT-06, for the month of April, 2022 by taxpayers who are under QRMP scheme.
  The National Single Window System has access to over 100 Central level approvals and State Single Window Systems of 14 States/ UTS with one user id andpassword. (www.nsws.gov.in)".


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