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State of Maharashtra - Section

Section 8 in Hyderabad General Clauses Act, 1308F

8. Duty to be taken pro rata in enactment.

- Where, by any act, any duty of [* * *] [The words 'customs or' were omitted by A. O., 1956.] excise or in the nature thereof is leviable on a certain quantity, by weight, measure or value, of grains or merchandise then a like duty shall, unless a different intention appears, be leviable at the same rate in proportion to the quantity.Powers and Functionaries