Section 174(1) in The Haryana 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 Haryana Value Added Tax Act, 2003 (6 of 2003), except in respect of goods included in the Entry 54 of the State List of the Seventh Schedule to the Constitution;(ii)The Haryana Tax on Entry of Goods into Local Areas Act, 2008 (8 of 2008);(iii)The Punjab Entertainments Duty Act, 1955 (Punjab Act 16 of 1955) as applicable to the State of Haryana, except to the extent levied and collected by a Panchayat or a Municipality or a Regional Council or a District Council;(iv)The Haryana Tax on Luxuries Act, 2007 (23 of 2007),(hereinafter referred to as the repealed Acts) are hereby repealed.
