Section 174(1) in Rajasthan 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 Rajasthan Value Added Tax Act, 2003(Act No. 4 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 Rajasthan Entertainments and Advertisements Tax Act, 1957 (Act No. 24 of 1957);(iii)the Rajasthan Tax on Entry of Motor Vehicles into Local Areas Act, 1988 (Act No. 14 of 1988);(iv)the Rajasthan Tax on Luxuries (in Hotels and Lodging Houses) Act, 1990 (Act No. 9 of 1996);(v)the Rajasthan Tax on Luxuries (Tobacco and its Products) Act, 1994 (Act No. 11 of 1994); and(vi)the Rajasthan Tax on Entry of Goods into Local Areas Act, 1999 (Act No. 13 of 1999),(hereafter referred to as the repealed Acts) are hereby repealed.
