Section 173(1) in The Punjab Goods and Services Tax Act, 2017
(1)in the Punjab Municipal Corporations Act, 1976,-(i)in section 90, in sub-section (1), clauses (b) and (d) shall be omitted.(ii)in Section 113,the following shall be omitted, namely:-"Except as hereinafter provided, the Corporation shall levy octroi on articles and animals, imported into the City, at such rates as may be specified by the Government:Provided that with effect from the commencement of the Punjab Municipal Corporation (Amendment) Act, 2006, no octroi shall be levied, except on electricity, petrol and diesel:Provided further that";(iii)Section 122 shall be omitted;
