Section 174(1) in Mizoram 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 Mizoram (Sales of Petroleum and Petroleum Products, including Motor Spirit and Lubricants) Taxation Act, 1973; and(ii)The Mizoram Entertainment Tax Act, 2013; and(iii)The Mizoram Entry Tax Act, 2015(hereafter referred to as the repealed Acts) are hereby repealed.
