| 22-06-2017 |
Gazette Notification appointing the day which shall come into force of the TSGST Act, 2017 |
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| 22-06-2017 |
Gazette Notification notifying of www.gst_.gov_.in as the common GST Electronic Portal |
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| 22-06-2017 |
Gazette Notification specifying the category of persons who are exempted from obtaining registration under TSGST Act, 2017 |
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| 29-06-2017 |
Notification on Composition scheme under GST |
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| 29-06-2017 |
Notification of appointment of sections |
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| 29-06-2017 |
Notification of rates of Interest under Tripura State Goods and Services Tax Act, 2017 |
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| 29-06-2017 |
Notification of HSN code under Tripura State Goods and Services Tax Rules, 2017 |
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| 29-06-2017 |
Notification regarding specification of modes of verification under Tripura State Goods and Services Tax Rules, 2017 |
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| 29-06-2017 |
Notification on E-Way Bill |
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| 29-07-2017 |
Latest Notification on E-Way Bill |
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| 03-08-2017 |
NOTIFICATION regarding classess of Officers with their respective jurisdicition appointed under Tripura State Goods & Services Tax Act,2017 |
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| 08-08-2017 |
Notification regarding date for filing of GSTR-3B |
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| 19-08-2017 |
Gazette Notification on GSTR 3B dated 19.08.2017 |
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| 21-08-2017 |
Gazette Notification for Amendment of Notification on GSTR-3B dated 19.08.2017 |
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| 06-09-2017 |
Notification on State Level Screening Committee on Anti-Profiteering for the State of Tripura |
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| 13-09-2017 |
Notification on waiving of late fee for late filing of Return in Form GSTR-3B for the month of July, 2017 |
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| 16-09-2017 |
Notification regarding filing of Return in Form GSTR 3B for the month of August to December, 2017 |
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| 22-09-2017 |
All taxable persons making inter-state taxable supplies of Handicraft goods from obtaining registration under TSGST Act, 2017 |
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| 22-09-2017 |
Notification appointing the day which shall come into force of sub-section (1) of Section 51 of the TSGST Act, 2017 |
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| 26-09-2017 |
Regarding extention of time limit for submitting the declaration in FORM GST TRAN-1 under rule 117 of the TSGST Rules, 2017 |
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| 26-09-2017 |
Regarding extention of time limit for submitting the declaration in FORM GST TRAN-1 under rule 120A of the TSGST Rules, 2017 |
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| 13-10-2017 |
Notification regarding extention of time limit for making declaration in Form GST ITC-01 |
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| 27-10-2017 |
Notification on waiving of late fee for late filing of Return in Form GSTR-3B for the month of August & September, 2017 |
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| 30-10-2017 |
Notification regarding appointment of Authority for Advance Ruling of Tripura |
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| 02-11-2017 |
Notification on amendments in the notification of the Government of Tripura in the Finance Department (Taxes & Excise), dated the 29th June, 2017 |
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| 02-11-2017 |
Notification on Return Provision for the Taxpayers having Turnover upto Rs. 1.5 Crore and who has not opt for Composition levy |
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| 02-11-2017 |
Notification on amendments in the notification of the Government of Tripura in the Finance Department (Taxes & Excise) dated the 22nd September, 2017 |
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| 02-11-2017 |
Notification regarding specifying that the officers appointed under the CGST Act, 2017 (12 of 2017) who are authorized to the proper officers for the purposes of section 54 0r section 55 of the CGST Act |
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| 04-11-2017 |
Notification regarding Tripura Authority for Advance Ruling |
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| 09-11-2017 |
Notification regarding deemed export |
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| 14-11-2017 |
Notification regarding evidences required to be produced by the supplier of deemed export supplies for claiming refund |
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| 17-11-2017 |
Notification regarding last date for filing of return in FORM GSTR-3B |
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| 22-11-2017 |
Latest Notification regarding Return Provision for the taxpayers who has not opt for composition levy |
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| 22-11-2017 |
Notification regarding category of persons exempted from obtaining registration under TSGST Act, 2017 |
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| 22-11-2017 |
Notification regarding revised amount of late fee payable by any registered person for failure to furnish the return in Form GSTR-3B |
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| 22-11-2017 |
Notification regarding time period for furnishing the details in Form GSTR-1 for person having aggregate turnover upto Rs.1.5 crore |
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| 01-01-2018 |
Notification regarding amendment of Notification vide Gazette No.215 dated, 29.06.2017 |
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| 05-01-2018 |
Notification for waiving the late fee payable for failure to furnish the return in FORM GSTR-4 |
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| 05-01-2018 |
Notification for notifying the date from which provisions of the TSGST Rules relating to E-Way Bill |
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| 05-01-2018 |
Notification for extension of dates for furnishing FORM GSTR-1 quarterly |
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| 22-02-2018 |
Notification regarding amendment of notification No.1-11(91)-TAX.GST.2017, dated 22nd June, 2017, published in the Tripura Gazette, Extraordinary Issue vide No.204, dated the 22nd June, 2017 for notifyng e-way bill web |
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| 22-02-2018 |
Notification regarding reduction of late fee in case of delayed filing of FORM GSTR-1 |
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| 22-02-2018 |
Notification regarding reduction of late fee in case of delayed filing of FORM GSTR-5 |
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| 22-02-2018 |
Notification regarding reduction of late fee in case of delayed filing of FORM GSTR-5A |
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| 22-02-2018 |
Notification regarding reduction of late fee in case of delayed filing of FORM GSTR-6 |
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| 23-02-2018 |
Notification regarding rescinding the Notification dated the 5th January, 2018, published in the Tripura Gazette vide No.6, dated 5th January, 2018 |
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| 22-03-2018 |
Notification regarding rescinding the Notitifcation dated 22.02.2018 published vide Tripura Gazette number 57 dated 22.02.2018 |
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| 23-03-2018 |
Notification regarding last date for filing of return in Form GSTR-3B for the month of April to June, 2018 |
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| 23-03-2018 |
Notification regarding appointment of E-Way Bill Rules |
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| 28-03-2018 |
Notification on E-Way Bill inrespect of intra-state movement of goods |
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| 29-03-2018 |
Notification regarding furnishing of Form GSTR-1 effected during the quarter April to June, 2018 till 31.07.2018 |
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| 17-04-2018 |
Rescinding the notification published vide Gazette No. 108 dated 28.03.2018, for introduction of E-Way Bill for intra-state movement of goods |
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| 23-05-2018 |
Notification regarding waiver of late fee for failure to furnish return in Form GSTR-3B |
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| 28-05-2018 |
Notification regarding NACIN as the authority for conducting the examination for GST Practitioners under rule 83 (3) of the TSGST Rules, 2017 |
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| 13-06-2018 |
Notification regarding perishable or hazardous goods that may be disposed of after seizure under section 67(8) of the TSGST Act, 2017 |
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| 02-07-2018 |
Notification on State Level Screening Committee on Anti-Profiteering for the State of Tripura |
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| 02-07-2018 |
Notification regarding Tripura Appellate Authority for Advance Ruling |
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| 17-07-2018 |
Notification regarding appointment of Authority for Advance Ruling of Tripura |
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| 08-08-2018 |
Notification regarding Seeks to lay down the special procedure for completing migration of taxpayers who received provisional IDs but could not complete the migration process |
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| 10-08-2018 |
Notification regarding filing of Return in FORM GSTR 3B for each of the months from July, 2018 to March, 2019 |
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| 10-08-2018 |
Notification regarding time period for furnishing details in FORM GSTR-1 for registered persons having aggregate turnover of upto 1.5 crore rupees |
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| 22-08-2018 |
Notification regarding extension of the due date for filing of FORM GSTR-3B for the month of July, 2018 |
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| 04-09-2018 |
Notification regarding waiving of late fee paid under section 47 of the TSGST Act, 2017 |
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| 11-09-2018 |
Notification regarding extension of due date for filing of FORM GSTR - 1 for taxpayers having aggregate turnover up to Rs 1.5 crores. |
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| 11-09-2018 |
Notification regarding extension of due date for filing of FORM GSTR - 3B for newly migrated (obtaining GSTIN vide Gazette notification No. 564, dated 08.08.2018) taxpayers Amends Gazette notf. No. 291 and 430. |
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| 11-09-2018 |
Notification regarding extension of due date for filing of FORM GSTR - 3B for newly migrated (obtaining GSTIN vide Gazette notification No. 564, dated 08.08.2018) taxpayers Amends Gazette notf. No. 332 and 86 |
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| 11-09-2018 |
Notification regarding extension of due date for filing of FORM GSTR - 3B for newly migrated (obtaining GSTIN vide Gazette notification No. 564, dated 08.08.2018) taxpayers Amends Gazette notf. No. 582. |
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| 14-09-2018 |
Notification regarding seeks to bring section 51 of the TSGST Act (provisions related to TDS) into force w.e.f 01.10.2018 |
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| 14-09-2018 |
Notification regarding seeks to bring section 52 of the TSGST Act (provisions related to TCS) into force w.e.f 01.10.2018 |
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| 25-09-2018 |
Notification regarding the rate of tax collection at source (TCS) to be collected by every electronic commerce operator for intra-State taxable supplies. |
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| 31-10-2018 |
Notification seeks to supersede Notification No.F.1-11(91)-TAX/GST/2017(Part-VI), dated 22.09.2017. |
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| 31-10-2018 |
Notification seeks to provide taxpayers whose registration has been cancelled on or before the 30th September, 2018 time to furnish final return in FORM GSTR-10 till 31st December, 2018. |
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| 05-11-2018 |
Notification seeks to exempt post audit authorities under MoD from TDS compliance. |
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| 14-11-2018 |
Notification seeks to exempt supply from PSU to PSU from applicability of provisions relating to TDS. |
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| 31-12-2018 |
Notification regarding amendments in the notification published in the Tripura Gazette vide No. 564, dated 08.08.2018 |
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| 31-12-2018 |
Notification regarding amendments in the notification published in the Tripura Gazette vide No. 582 dated 10.08.2018 |
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| 31-12-2018 |
Notification regarding amendments in the notification published in the Tripura Gazette vide No. 291 & 430, dated 08.08.2017 & 16.11.2017 respectively |
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| 31-12-2018 |
Notification regarding amendments in the notification published in the Tripura Gazette vide No. 332 & 86 dated 16.11.2017 & 23.03.2018 respectively |
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| 31-12-2018 |
Notification regarding amendments in the notification published in the Tripura Gazette vide No. 795 dated 11.09.2018 |
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| 31-12-2018 |
Notification regarding amendments in the notification published in the Tripura Gazette vide No. 815 dated 14.09.2018 |
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| 31-12-2018 |
Notification regarding amendments in the notification published in the Tripura Gazette vide No. 59 dated 22.02.2018 |
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| 31-12-2018 |
Notification regarding supersession of the notifications published in the Tripura Gazette vide No. 329 dated the 15.09.2017, No. 380, dated 31.10.2017 and No. 441 dated 22.11.2017 |
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| 31-12-2018 |
Notification regarding amendments in the notification published in the Tripura Gazette vide No. 8 dated 05.01.2018 |
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| 19-01-2019 |
Notification regarding amend the Tripura Gazette, vide No.418 dated 13.11.2017 to amend the meaning of Advance Authorisation |
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| 30-01-2019 |
Notification seeks to bring into force the Tripura State Goods & Services Tax (Amendment) Act, 2018 |
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| 30-01-2019 |
Notification seeks to amend the Gazette Notification No. 215 dated 29.06.2017 so as to align the rates for Composition Scheme with TSGST Rules, 2017 |
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| 08-03-2019 |
Seeks to prescribe the due dates for furnishing of FORM GSTR-1 for those taxpayers with aggregate turnover of more than Rs. 1.5 crores for the months of April, May and June, 2019 |
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| 08-03-2019 |
Seeks to prescribe the due dates for furnishing of FORM GSTR-3B for the months of April, May and June, 2019 |
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| 08-03-2019 |
Seeks to supersede the Gazette notification No. 215 dated 29.06.2017 in order to extend the limit of threshold of aggregate turnover for availing Composition Scheme u/s 10 of the TSGST Act, 2017 to Rs. 75 lakhs |
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| 08-03-2019 |
Seeks to prescribe the due dates for furnishing of FORM GSTR-1 for those taxpayers with aggregate turnover upto Rs. 1.5 crores for the months of April, May and June, 2019 |
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| 08-03-2019 |
To give exemption from registration for any person engaged in exclusive supply of goods and whose aggregate turnover in the financial year does not exceed Rs 20 lakhs |
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| 26-03-2019 |
Notification of designated Appeallate Authority |
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| 26-03-2019 |
Tripura gazette for appellate Authority under TSGST Act. 2017 |
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| 25-04-2019 |
Notification seeks to notify the provisions of rule 138E of the TSGST Rules w.e.f 21st June, 2019 |
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| 01-07-2019 |
Notification seeks to extend the date from which the facility of blocking and unblocking on e-way bill facility as per the provision of Rule 138E of TSGST Rules, 2017 shall be brought into force to 21.08.2019. |
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| 01-07-2019 |
Notification seeks to prescribe the due date for furnishing FORM GSTR-1 for registered persons having aggregate turnover of up to 1.5 crore rupees for the months of July, 2019 to September,2019 |
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| 01-07-2019 |
Notification seeks to extend the due date for furnishing FORM GSTR-1 for registered persons having aggregate turnover of more than 1.5 crore rupees for the months of July, 2019 to September,2019. |
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| 01-07-2019 |
Notification seeks to prescribe the due date for furnishing FORM GSTR-3B for the months of July, 2019 to September,2019. |
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| 01-07-2019 |
Notification seeks to provide exemption from furnishing of Annual Return / Reconciliation Statement for suppliers of Online Information Database Access and Retrieval Services(“OIDAR services”). |
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| 20-07-2019 |
Notification seeks to extend the last date for furnishing FORM GST CMP-08 |
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| 31-07-2019 |
Notification seeks to extend the last date for furnishing FORM GST CMP-08 for the quarter April -June 2019 till 31.08.2019 |
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| 16-08-2019 |
Gazette Notification regarding appointment of Chief Commissioner of State Tax as the Revisional Authority |
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| 22-08-2019 |
Notification seeks to extend the due date for furnishing FORM GSTR-3B for the month of July, 2019 |
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| 28-08-2019 |
Gazette Notification seeks to extend the date from which the facility of blocking and unblocking of e-way bill facility as per the provision of Rule 138E of CGST Rules, shall be brought into force to 21.11.2019 |
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| 05-09-2019 |
Regarding GST FORM ITC-04 |
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| 01-10-2019 |
Seeks to bring rules 10, 11, 12 and 26 of the TSGST (Fourth Amendment) Rules, 2019 in to force. |
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| 01-10-2019 |
Seeks to amend notification No F.1-11(91)-TAX/GST/2019(Part) dated 8.3.2019 so as to exclude manufacturers of aerated waters from the purview of composition scheme. |
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| 25-10-2019 |
Seeks to prescribe the due date for furnishing FORM GSTR-1 for registered persons having aggregate turnover of up to 1.5 crore rupees |
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| 25-10-2019 |
Seeks to prescribe the due date for furnishing of return in FORM GSTR-1 for registered persons having aggregate turnover more than 1.5 crore rupees for the months of October, 2019 to March, 2020 |
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| 25-10-2019 |
Seeks to make filing of annual return under section 44 (1) of TSGST Act for F.Y. 2017-18 and 2018-19 optional for small taxpayers whose aggregate turnover is less than Rs 2 crores and who have not filed the said return before the due date. |
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| 25-10-2019 |
Seeks to prescribe the due date for furnishing of return in FORM GSTR-3B for the months of October, 2019 to March, 2020. |
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| 11-11-2019 |
Seeks to extend the last date for filing of FORM GST CMP-08 for the quarter July-September 2019 by four days from 18.10.2019 till 22.10.2019. |
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| 24-12-2019 |
Seeks to give effect to the provisions of rule 46 of the TSGST Rules, 2017 |
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| 24-12-2019 |
Seeks to notify the class of registered person required to issue e-invoice |
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| 24-12-2019 |
Seeks to notify the common portal for the purpose of e-invoice. |
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| 24-12-2019 |
Seeks to notify the class of registered person required to issue invoice having QR Code. |
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| 04-01-2020 |
Seeks to extend the due date for furnishing of return in FORM GSTR-3B for registered persons for the month of November, 2019 |
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| 08-01-2020 |
Seeks to extend the last date for filing of FORM GSTR-3B for the month of November, 2019 by three days from 20.12.2019 till 23.12.2019 |
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| 08-01-2020 |
Seeks to waive late fees for non- filing of FORM GSTR-1 from July, 2017 to November, 2019 |
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| 08-01-2020 |
Seeks to extend the due date for furnishing of return in FORM GSTR-1 for registered persons having aggregate turnover more than 1.5 crore rupees for the month of November, 2019 |
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| 10-01-2020 |
Seeks to bring into force certain provisions of the Tripura State Goods and Services Tax (Second Amendment) Ordinance, 2019 to amend the Tripura State Goods and Services Tax Act, 2017. |
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| 27-01-2020 |
Seeks to extend the one-time amnesty scheme to file all FORM GSTR-1 from July 2017 to November, 2019 till 17th January, 2020. |
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| 17-02-2020 |
Notification regarding appointment of Authority for Advance Ruling of Tripura |
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| 06-03-2020 |
Notification regarding Constitutes a State level Screening Committee on anti-Profiteering for the State of Tripura. |
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| 17-03-2020 |
Seeks to extend the last date for furnishing of annual return/reconciliation statement in FORM GSTR-9/FORM GSTR-9C for the period from 01.07.2017 to 31.03.2018. |
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| 17-03-2020 |
Notification issued to prescribe due dates for filing of return in FORM GSTR-3B in a staggered manner. |
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| 27-04-2020 |
Seeks to exempt foreign airlines from furnishing reconciliation Statement in FORM GSTR-9C |
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| 20-05-2020 |
Seeks to waive off the requirement for furnishing FORM GSTR-1 for 2019-20 for certain category of taxpayers |
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| 20-05-2020 |
Notification regarding e-invoice |
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| 20-05-2020 |
Seeks to exempt certain class of registered persons capturing dynamic QR code |
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| 20-05-2020 |
Seeks to extend the time limit for furnishing of the annual return for the financial year 2018-2019 |
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| 20-05-2020 |
Seeks to specify the class of persons who shall be exempted from aadhar authentication. |
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| 20-05-2020 |
Notification for Aadhaar Authentication |
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| 20-05-2020 |
Regarding class of persons,other than individuals who shall undergo Aadhaar authentication for eligibility in registration. |
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| 20-05-2020 |
Regarding due date for furnishing FORM GSTR-1 for April to June, 20 and July to Sept, 20 for certain category registered persons |
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| 20-05-2020 |
Regarding due date for furnishing FORM GSTR-1 by certain class of registered persons,for each of the months from April to Sep 20 |
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| 20-05-2020 |
Seeks to prescribe return in GSTR-3B of TSGST Rules, 2017 along with due dates of furnishing the said form for April to Sep, 20 |
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| 21-05-2020 |
Special procedure for corporate debtors |
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| 21-05-2020 |
Seeks to provide relief by conditional lowering of interest rate for tax periods of February, 2020 to April, 2020. |
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| 21-05-2020 |
Seeks to provide relief by conditional waiver of late fee in FORM GSTR-3B |
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| 21-05-2020 |
Seeks to provide relief by conditional waiver of late fee in FORM GSTR-1 |
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| 21-05-2020 |
Seeks to extend due date of furnishing FORM GST CMP-08 and filing FORM GSTR-4 |
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| 21-05-2020 |
Seeks to extend due date of compliance for a certain period |
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| 21-05-2020 |
Seeks to extend due date for furnishing FORM GSTR-3B for supply made in the month of May, 2020 |
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| 26-05-2020 |
Seeks to give effect to the provisions of rule 87 (13) and FORM GST PMT-09 of the TSGST Rules, 2017. |
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| 06-07-2020 |
Extension of validity of e-Way Bill till 31.05.2020 |
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| 06-07-2020 |
Seeks to extend the due date for furnishing of FORM GSTR 9/9C for FY 2018-19 till 30th September, 2020 |
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| 06-07-2020 |
Amendments to special procedure for corporate debtors |
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| 23-07-2020 |
Seeks to bring into force Section 128 of Finance Act,2020 to bring amendment in Section 140 of TSGST Act w.e.f. 01.07.2017 |
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| 23-07-2020 |
Seeks to give effect to the provisions of Rule 67A for furnishing a nil return in FORM GSTR-3B by SMS |
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| 27-07-2020 |
Notification related to extension of time limit for rejection of refund claim |
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| 27-07-2020 |
Notification related to extension of validity period of E-waybills |
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| 31-08-2020 |
Seeks to extend the due date for filing FORM GSTR-4 for financial year 2019-2020 |
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| 09-09-2020 |
Seeks to amend Notification No.F.1-11(91)-TAX/GST/2020(Part-IV), dated the 21st July, 2020 |
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| 09-09-2020 |
Seeks to amend Notification No.F.1-11(91)-TAX/GST/2020(Part-II), dated the 27th July, 2020 |
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| 25-09-2020 |
Seeks to provide relief by waiver of late fee for delay in furnishing outward statement in FORM GSTR-1 |
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| 25-09-2020 |
Extension of due date for furnishing of FORM GSTR-3B for the month of August, 2020 for taxpayers having Annual T.O. upto Rs.5 cr |
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| 25-09-2020 |
Seeks to provide relief by lowering of interest rate for a prescribed time for tax periods from February, 2020 to July, 2020. |
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| 25-09-2020 |
Seeks to bring into force clauses 2 and 13 of the TSGST (3rd Amendment) Ordinance, 2020 |
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| 25-09-2020 |
Seeks to provide one time amnesty by lowering/waiving of late fees |
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| 25-09-2020 |
Seeks to extend the due date for filing FORM GSTR-4 for financial year 2019-2020 to 31.10.2020 |
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| 29-09-2020 |
Seeks to extend due date of compliance under Section 171 which falls during the period from 20.03.20 to 29.11.20 till 30.11.20 |
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| 30-09-2020 |
Seeks to notify class of registered persons for the purpose of e-invoice |
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| 16-10-2020 |
Seeks to bring into force the provisions of Section 10 of the TSGST (2nd Amendment) Act, 2020 (Tripura Act No.01 of 2020) w.e.f. 01.09.2020 |
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| 16-10-2020 |
Seeks to provide conditional waiver of late fees for the period from July, 2017 to July, 2020 |
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| 17-10-2020 |
Seeks to give one time extension for the time limit provided till 31.10.2020. |
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| 17-10-2020 |
Seeks to grant waiver / reduction in late fee for not furnishing FORM GSTR-10 |
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| 17-10-2020 |
Seeks to grant waiver / reduction in late fee for not furnishing FORM GSTR-4 for 2017-18 and 2018-19 |
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| 07-11-2020 |
Seeks to amend notification no.F.1-11(91)-TAX/GST/2020(Part-II) dt. 20th May,2020 |
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| 07-11-2020 |
Extension of due date of return u/s 44 till 31.10.2020 |
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| 07-11-2020 |
Seeks to notify a special procedure for taxpayers for issuance of e-Invoices in the period 01.10.2020 to 31.10.2020. |
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| 07-11-2020 |
Seeks to extend the date of implementation of Dynamic QR Code for B2C invoices till 01.12.2020 |
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| 09-11-2020 |
Seeks to prescribe due date for filing return in FORM GSTR-3B for October, 2020 to March, 2021 |
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| 09-11-2020 |
Seeks to prescribe the due date for furnishing FORM GSTR-1 by such class of registered persons having aggregate turnover of more than 1.5 crore rupees in the preceding financial year or the current financial year, for each of the months from October, 2020 to March, 2021. |
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| 09-11-2020 |
Seeks to prescribe the due date for furnishing FORM GSTR-1 for the quarters October, 20 to December, 2020 and January, 2021 to March, 2021 for registered persons having aggregate turnover of up to 1.5 crore rupees in the preceding financial year or the current financial year. |
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| 09-11-2020 |
Seeks to make filing of annual for F.Y. 2019-20 optional for certain class of taxpayers. |
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| 09-11-2020 |
Seeks to notify the number of HSN digits required on tax invoice. |
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| 10-11-2020 |
Constitution of the Tripura Authority for Advance Ruling under TSGST Act,2017 |
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| 18-11-2020 |
Seeks to extend due date of return under Section 44 of the TSGST Act, 2017 till 31.12.2020 |
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| 23-11-2020 |
Seeks to implement e-invoicing for the taxpayers having aggregate turnover exceeding Rs. 100 Cr from 01.01.2021 |
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| 23-11-2020 |
Seeks to notify amendment carried out in sub-section (2) of section 1 of TSGST Act, 2020 (Tripura Act No.01 of 2020) |
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| 23-11-2020 |
Seeks to rescind Notification No.F.1-11(91)-TAX/GST/2020, Dated 09.11.2020 |
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| 23-11-2020 |
Seeks to extend the due date for FORM GSTR-1 |
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| 23-11-2020 |
Seeks to notify special procedure for making payment of 35 as tax liability in first two month |
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| 23-11-2020 |
Seeks to extend the due date for furnishing of FORM ITC-04 for the period July-Sep, 2020 till 30th November, 2020 |
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| 02-12-2020 |
Notification regarding Tripura Appellate Authority for Advance Ruling |
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| 03-12-2020 |
Corrigendum to Notification published in the Tripura Gazette, Extraordinary Issue, vide number 2403, dated 23.11.2020 |
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| 16-12-2020 |
Seeks to make amendment for HSN Codes in a tax invoice |
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| 16-12-2020 |
Seeks to waive penalty payable under Section 125 |
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| 29-12-2020 |
Seeks to notify class of persons under proviso to section 39(1) |
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| 29-12-2020 |
Seeks to bring into force Sections 3, 4, 5, 6, 7, 8, 9, 10 and 14 of the TSGST (Third Amendment) Act, 2020 |
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| 29-12-2020 |
Seeks to extend the due dates for compliance and actions in respect of anti-profiteering measures under GST till 31.03.2021 |
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| 13-01-2021 |
Seeks to extend the time limit for furnishing of the annual return. |
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