Section 174(3) in Uttarakhand Goods and Services Tax Act, 2017
(3)The mention of the particular matters referred to in section 173 and sub-section (1) shall not be held to prejudice or affect the general application of section 6 of the U P General Clauses Act, 1904, (U P Act no 1 of 1904), (as applicable to The State of Uttarakhand) with regard to the effect of repeal.
