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State of Nagaland - Section

Section 208 in Nagaland Excise Rules

208. Stamp duty on licences and counterpart.

- No stamp duty is leviable on excise licences. But the counterpart of the 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 (c) of the India Stamp Act, 1899 (Act 2 of 1899).,