Section 174(1) in Tripura State 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 Tripura Value Added Tax Act, 2004, except in respect of goods included in the Entry 54 of the State List of the Seventh Schedule to the Constitution;(ii)the Tripura Entertainment Tax Act, 1997; and(iii)the Tripura Tax on Luxuries in Hotels and Lodging Houses Act, 1990.(hereafter referred to as the repealed Acts) are hereby repealed.
