Section 174(1) in Andhra Pradesh 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 Andhra Pradesh Value Added Tax Act, 2005, except in respect of goods included in the Entry 54 of the State List of the Seventh Schedule to the Constitution of India;(ii)the Andhra Pradesh Entertainments Tax Act, 1939;(iii)the Andhra Pradesh Tax on Entry of Motor Vehicles into Local Areas Act, 1996;(iv)the Andhra Pradesh Tax on Entry of Goods into Local Areas Act, 2001;(v)the Andhra Pradesh Tax on Luxuries Act, 1987;(vi)the Andhra Pradesh (Telangana Area) Horse Racing and Betting Tax Regulations, 1358 Fasli (Adaptation and Amendment) Act, 2015;(vii)the Andhra Pradesh Rural Development Act, 1996 (hereafter referred to as the repealed Acts) are hereby repealed.
