Section 174(1) in Telangana 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 Telangana Value Added Tax Act, 2005 (Act 5 of 2005);except in respect of goods included in the Entry 54 of the State List of the Seventh Schedule to the [Constitution of India,] [Substituted for the word 'Constitution' by Act 3 of 2019, (w.e.f. 01.07.2017).](ii)the Telangana Entertainments Tax Act, 1939 (Act X of 1939);(iii)the Telangana Tax on Entry of Motor Vehicles into Local Areas Act, 1996 (Act 26 of 1996);(iv)the Telangana Tax on Entry of Goods into Local Areas Act, 2001 (Act 39 of 2001);(v)the Telangana Tax on Luxuries Act, 1987 (Act 24 of 1987);(vi)the Telangana Horse Racing and Betting Tax Regulations, 1358 F. (Regulation XLIX of 1358F);(vii)the Telangana Rural Development Cess Act, 1996, (Act 11 of 1996) (hereafter referred to as the repealed Acts) are hereby repealed.
