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 2] [Entire Act] Bombay Presidency - Subsection Section 2(b) in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958 (b)"agent" means a person authorised by the operator with the approval of the Tax Officer to act as his agent for all or any of the purposes of these rules:
