Section 174(1) in The Goa 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 Goa Value Added Tax Act, 2005, except in respect of goods included in the Entry 54 of the State List of the Seventh Schedule to the Constitution;(ii)the Goa Entertainment Tax Act, 1964;(iii)the Goa Tax on Luxuries Act, 1988;(iv)the Goa Tax on Entry of Goods Act, 2000.(hereafter referred to as the "repealed Acts") are hereby repealed.
