Section 174(3) in Telangana 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 8, 8A, 9 and 18 of the Telangana General Clauses Act, 1891 (Act 1 of 1891) with regard to the effect of repeal.
