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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Mizoram - Subsection

Section 21(3) in The Mizoram Excise Act, 1973

(3)Different rates may be specified under sub-section (1) or sub-section (2) for different kinds of excisable articles according to the places to which excisable articles are to be removed for consumption, or according to the strength and quality of any such article or for different modes of levying duties under Section 22.