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

State of Mizoram - Subsection

Section 21(1) in The Mizoram Excise Act, 1973

(1)There shall be levied and collected at such rates and in such manner as may be prescribed, not exceeding rates set forth in Part A of the First Schedule appended to this Act, a duty of excise on any excisable articles manufactured in or brought into the Union territory.