Section 174(3) in Meghalaya 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 2 of the Meghalaya Interpretation and General Clauses Act, 1972 (Act No. 7 of 1972) with regard to the effect of repeal.
