Section 174(1) in The U.P. 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 Uttar Pradesh Value Added Tax Act, 2008, except in respect of goods included in the Entry 54 of the State List of the Seventh Schedule to the Constitution,(ii)The Uttar Pradesh Tax on Entry of goods into local areas Act, 2007(iii)The Uttar Pradesh Entertainment and Betting Tax Act, 1979(iv)The Uttar Pradesh Advertisements Tax Act. 1981(v)The United Provinces Sales of Motor Spirit, Diesel Oil and Alcohol Taxation Act, 1939.(vi)The Uttar Pradesh Sugarcane (Purchase Tax) Act, 1961 (Hereafter referred to as the repealed Acts) are hereby repealed.
