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

State of Mizoram - Subsection

Section 21(2) in The Mizoram Excise Act, 1973

(2)The Administrator may, by notification, levy a countervailing duty on any excisable article manufactured or produced elsewhere in India and imported into the Union territory at such rates as may be specified in the notification, which shall not exceed the rates of duty on similar excisable articles under sub-section (1).