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State of Assam - Section

Section 282 in The Assam Excise Rules, 2016

282. Stamp duty on licences and counterpart.

- No stamp duty is leviable on excise licence. But the counterpart of a 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 in Article 5(c) of the Indian Stamp Act, 1899 (Act II of 1899).