Section 174(3) in Tripura State 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 General Clauses Act, 1897 as adopted in the State of Tripura by enactment of the Tripura General Clauses Act, 1966 (Act No. 5 of 1966) with regard to the effect of repeal.
