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[Cites 0, Cited by 0] [Section 7A] [Entire Act]

Bombay Presidency - Subsection

Section 7A(2) in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958

(2)No refund order under sub-rule (1) shall be made unless the Tax Officer is satisfied (regard being had to the record of the case or the application) that the refund of the tax and penalty (if any) is due to the operator.]