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[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(b) in Goods and Services Tax (Compensation to States) Act, 2017

(b)the actual revenue collected by a State till the end of relevant two months period in any financial year during the transition period shall be-
(i)the actual revenue from State tax collected by the State, net of refunds given by the State under Chapters XI and XX of the State Goods and Services Tax Act;
(ii)the integrated goods and services tax apportioned to that State, as certified by the Principal Chief Controller of Accounts of the [Central Board of Indirect Taxes and Customs] [Substituted 'Central Board of Excise and Customs' by Act No. 34 of 2018, dated 29.8.2018.]; and
(iii)any collection of taxes levied by the said State, under the Acts specified in sub-section (4) of section 5, net of refund of such taxes;