Section 57 in Karnataka Goods and Services Tax Act, 2017
57. Consumer Welfare Fund.
- 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.
