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[Cites 0, Cited by 2] [Entire Act]

State of Uttar Pradesh - Section

Section 12 in The U.P. General Clauses Act, 1904

12. Duty to be taken pro rata in enactments. -

Where, by any [Uttar Pradesh] [Ibid.] 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, then a like duty is leviable according to the same rate on any greater or less quantity.