Section 174(1) in M.P. Goods and Services Tax Act, 2017
(1)Save as otherwise provided in this Act, on and from the date of commencement of whole or any part of this Act,(i)the Madhya Pradesh Sthaniya Kshetra Me Mal Ke Pravesh Par Kar Adhiniyam, 1976 (Act No. 52 of 1976)(ii)the Madhya Pradesh Vilasita, Manoranjan, Amod Evam Vigyapan Kar Adhiniyam, 2011 (Act No. 11 of 2011)(hereafter referred to as the repealed Acts) are hereby repealed.
