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

State of Arunachal Pradesh - Subsection

Section 174(3) in The Arunachal Pradesh Goods and Services Tax Act, 2017

(3)The mention of the particular matters referred to in section 173 and subsection (1) of this section shall not be held to prejudice or affect the general application of the Arunachal Pradesh Interpretation and General Clauses Act, 1982 with regard to the effect of repeal.