Section 174(2) in The Maharashtra Goods and Services Tax Act, 2017
(2)Without prejudice to the provisions contained in the foregoing subsection, the provisions of sections 7 and 25 of the Maharashtra General Clauses Act, shall apply in relation to the repeal of any of the laws referred to in this section as if the law so repealed had been an enactment within the meaning of section 7 of the said Act.
