Section 173 in Mizoram Goods and Services Tax Act, 2017
173. Amendment of certain Acts.
- Save as otherwise provided in this Act, on and from the date of commencement of this Act, in the Mizoram Value Added Tax Act, 2005, all the existing schedules, viz. Schedule I, Schedule II and Schedule III shall stand omitted without prejudice to Entry 54 of List II of the Seventh Schedule to the Constitution.
