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[Cites 0, Cited by 0] [Section 12A] [Entire Act]

Bombay Presidency - Subsection

Section 12A(1) in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958

(1)No appellate or revisional authority, while entertaining and disposing of the appeal or revision application, shall grant a stay against notice of demand unless the appellate or revisional authority is satisfied that there is an apparent error in interpretation and application or relevant law resulting in undue hardship to the aggrieved party.