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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Bombay Presidency - Subsection

Section 4(iii) in The Bombay Motor Vehicles Tax Rules, 1959

(iii)Nothing in sub-clause (i) shall apply where the change of the address of the owner as recorded in the certificate of taxation, due to a temporary, absence not intended to exceed six months in duration or where the motor vehicle is neither used nor removed from the address recorded in the certificate of taxation.