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State of Telangana - Section

Section 16 in Telangana General Clauses Act, 1891

16. Duty leviable pro rata.

- Whenever by an Act any duty of customs or excise or in the nature thereof is leviable on any given quantity, by weight, measure or value, of any goods or merchandise, a like duty shall be leviable according to the same rate on any greater or less quantity.