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State of Mizoram - Section

Section 183 in Mizoram Excise Rules, 1983

183. Stamp duty on licences and counterpart.

- No stamp duty is leviable on excise licences. But the counterpart of a licence which is given to Government being an agreement is liable to the stamp duty which may from time to time be chargeable on agreement as described under Article 5(e) of the Indian Stamp Act, 1899 (Act 2 of 1899) as applicable in Mizoram.