44. Annual return.—
(1) Every registered person, other than an Input Service Distributor, a person
paying tax under section 51 or section 52, a casual taxable person and a non-resident taxable person, shall
furnish an annual return for every financial year electronically in such form and manner as may be
prescribed on or before the thirty-first day of December following the end of such financial year.
1
[
Provided that the Commissioner may, on the recommendations of the Council and for reasons to be
recorded in writing, by notification, extend the time limit for furnishing the annual return for such class of
registered persons as may be specified therein:
Provided further that any extension of time limit notified by the Commissioner of State tax or the
Commissioner of Union territory tax shall be deemed to be notified by the Commissioner.]
(2) Every registered person who is required to get his accounts audited in accordance with the provisions
of sub-section
(5) of section 35 shall furnish, electronically, the annual return under
sub-section
(1) along with a copy of the audited annual accounts and a reconciliation statement, reconciling
the value of supplies declared in the return furnished for the financial year with the audited annual financial
statement, and such other particulars as may be prescribed.
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[Explanation. —For the purposes of this section, it is hereby declared that the annual return for the
period from the 1st July, 2017 to the 31st March, 2018 shall be furnished on or before the 3[31st January,
2020] and the annual return for the period from the 1st April, 2018 to the 31st March, 2019 shall be
furnished on or before the 31st March, 2020.]
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