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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in The Assam Excise Act, 2000

(1)Until provisions to the contrary are made by the Parliament, the State Government may continue to levy any duty to which this section applies which it is lawfully levying immediately before the commencement of the Constitution, under this chapter as then in force.