Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 139] [Entire Act] State of Maharashtra - Subsection Section 139(2) in The Mumbai Municipal Corporation Act, 1888 (2)a tax on [dogs] [This word was substituted for the words 'vehicles and animals' by Maharashtra 11 of 2002, Section 10(a), (w.e.f. 1.4.1999).];
