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] [Entire Act] State of Maharashtra - Section Section 208A in The Mumbai Municipal Corporation Act, 1888 208A. Seizure of vehicles and animals if tax on vehicles and animals not paid and number plate not obtained. - [Deleted by Maharashtra 11 of 2002, Section 20, (w.e.f. 1.4.1999)].
