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State of Rajasthan - Section

Section 13 in Rajasthan General Clauses Act, 1955

13. Duty to be taken prorata.

— Where, by any Rajasthan law, 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.