Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Gujarat - Subsection

Section 174(2) in Gujarat Goods and Services Tax Act, 2017

(2)The mention of the particular matters referred to in section 173 shall not be held to prejudice or affect the general application of section 7 or section 7A or section 25 of the Gujarat General Clauses Act, 1904 (Bombay 1 of 1904) with regard to the effect of repeal.