Section 174(3) in The Jammu and Kashmir 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 6 of the Jammu and Kashmir General Clauses Act, Svt. 1977 (1920 A.D.)(XX of 1977) with regard to the effect of repeal.
