Section 1A(2) in The Central Goods and Services Tax Rules, 2017
(2)Where the supplier of taxable service is an insurer or a banking company or a financial institution, including a non-banking financial company, the said [supplier may issue] [Substituted 'supplier shall issue' by Notification No. G.S.R. 1411(E), dated 15.11.2017 (w.e.f. 19.6.2017).] a [consolidated tax invoice] [Substituted 'tax invoice' by Notification No. G.S.R. 1251(E), dated 13.10.2017 (w.e.f. 19.6.2017).] or any other document in lieu thereof, by whatever name called, [for the supply of services made during a month at the end of the month] [Inserted by Notification No. G.S.R. 1251(E), dated 13.10.2017 (w.e.f. 19.6.2017).] whether issued or made available, physically or electronically whether or not serially numbered, and whether or not containing the address of the recipient of taxable service but containing other information as mentioned under rule 46.[Provided that the signature or digital signature of the supplier or his authorised representative shall not be required in the case of issuance of a consolidated tax invoice or any other document in lieu thereof in accordance with the provisions of the Information Technology Act, 2000 (21 of 2000).] [Inserted by Notification No. G.S.R. 1251(E), dated 31.12.2018 (w.e.f. 19.6.2017).]
