Section 6 — Projected revenue for any year.

The Goods and Services Tax (Compensation to States) Act, 2017
The projected revenue for any year in a State shall be calculated by applying the projected growth rate over the base year revenue of that State. Illustration. --- If the base year revenue for 2015-16 for a concerned State, calculated as per section 5 is one hundred rupees, then the projected revenue for financial year 2018-19 shall be as follows--- Projected Revenue for 2018-19=100 (1+14/100) 3 .

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.