Section 174(1) in The Jammu and Kashmir 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 Jammu and Kashmir Value Added Tax Act, 2005(III of 2005),(ii)the Jammu and Kashmir Entry Tax on Goods Act,2000 ( IV of 2000)(iii)the Jammu and Kashmir Entertainment Tax (Cinematographic Shows) Act,1962 (XXIII of 1962)(iv)the Jammu and Kashmir Entertainments Duty Act, 2016(IV of 2016) (hereafter referred to as the repealed Acts) are hereby repealed.
