Section 174(1) in Jharkhand 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 Jharkhand 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,(ii)Jharkhand Entertainment Tax Act, 2012(iii)Jharkhand Taxation on Luxuries in Hotel Act, 2011(iv)Jharkhand Advertisement Tax Act, 2012(i)Jharkhand Entry Tax Act on consumption or use of goods Act, 2011(hereafter referred to as the repealed Acts) are hereby repealed.
