Section 173(i) in Delhi Goods and Services Tax Act, 2017
(i)in the Delhi Municipal Corporations Act, 1957,clause (d) of sub-section(1) of section 113, section142, clause (c) of sub-section (1) of section 153, the words "or the tax on advertisements" appearing in sub-section (1) of section 154 and the Fifth Schedule shall be omitted; and
