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State of Meghalaya - Section

Section 16 in Meghalaya Interpretation and General Clauses Act, 1972

16. Duty to be taken pro rata.

- Where, by any enactment, any duty or custom or excise, or in the nature thereof, is leviable on any given quantity, by weight, measure or value of any goods or merchandise, then a like duty is leviable according to the same rate on any greater or less quantity.