Goods and Services Tax (Compensation to States) Act, 2017
माल और सेवा कर (राज्यों को प्रतिकर) अधिनियम,2017
An Act to provide for compensation to the States for the loss of revenue arising on account of implementation of the goods and services tax in pursuance of the provisions of the Constitution (One Hundred and First Amendment) Act, 2016.
- Act number
- Act 15 of 2017
- Year
- 2017
- Enacted on
- 12-04-2017
- In force from
- 01-07-2017
- Jurisdiction
- Central Act (India)
- Subjects
- Public Finance
Read the full text of Goods and Services Tax (Compensation to States) Act, 2017 section by section on LawLens.
Official source: India Code