The Goods and Services Tax (Compensation to States) Act, 2017

15 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — Projected growth rate.
• Section 4 — Base year.
• Section 5 — Base year revenue.
• Section 6 — Projected revenue for any year.
• Section 7 — Calculation and release of compensation.
• Section 8 — Levy and collection of cess.
• Section 8A — Power not to recover cess not levied or short levied as a result of general practice.
• Section 9 — Returns, payments and refunds.
• Section 10 — Crediting proceeds of cess to Fund.
• Section 11 — Other provisions relating to cess.
• Section 12 — Power to make rules.
• Section 13 — Laying of rules before Parliament.
• Section 14 — Power to remove difficulties.