Section 174(1) in Tamil Nadu Goods and Services Tax Act, 2017
(1)Save as otherwise provided in this Act, on and from the date of commencement of this Act,-(i)the Tamil Nadu Value Added Tax Act, 2006 except in respect of goods included in Entry 54 of the State List of the Seventh Schedule to the Constitution;(ii)The Tamil Nadu Betting Tax Act, 1935;(iii)The Tamil Nadu Entertainments Tax Act, 1939;(iv)The Tamil Nadu Tax on Luxuries Act, 1981;(v)The Tamil Nadu Advertisement Tax Act, 1983;(vi)The Tamil Nadu Tax on Entry of Motor Vehicles into Local Areas Act, 1990;(vii)The Tamil Nadu Tax on Entry of Goods into Local Areas Act, 2001; (hereafter referred to as the repealed Acts) are hereby repealed.
