LexSection 57 — Consumer Welfare Fund.
The Central Goods and Services Tax Act, 2017
The Government shall constitute a Fund, to be called the Consumer Welfare Fund and there shall be credited to the Fund,--- (a) the amount referred to in sub-section (5) of section 54; (b) any income from investment of the amount credited to the Fund; and (c) such other monies received by it, in such manner as may be prescribed.Open in Lexace · Ask the AI about this section