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State of Assam - Section

Section 228 in Assam Excise Rules, 1945

228. Stamp duty of licences and counterpart.

- No stamp duty is leviable on excise licence. 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 in Article 5(c) of the Indian Stamp Act, 1899 (Act 2 of 1899).