Section 174(1) in Odisha Goods and Services Tax Act, 2017
(1)Save as otherwise provided in this Act, -(i)the Odisha Value Added Tax Act, 2004 so far as it relates to the goods other than the goods appearing in Entry 54 of List-II of the Seventh Schedule to the Constitution;(ii)the Odisha Entry Tax Act, 1999;(iii)the Odisha Entertainment Tax Act, 2005; and(iv)the Odisha Luxury Tax Act, 1995.(hereafter referred to as the repealed Acts) are hereby repealed.
