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[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Himachal Pradesh - Subsection

Section 174(2) in The Himachal Pradesh 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 4 of the Himachal Pradesh General Clauses Act, 1968 (16 of 1969) with regard to the effect of repeal.