Section 2(1)(iii) in The Travancore-Cochin Vehicles Taxation (Amendment and Validation) Act, 1959
(iii)in Item No. 3, in sub-items (b), (c), (d), (e), (f), (g), (h), (i) and (j), for the entries in the second column under the heading "For vehicles fitted with pneumatic tyres", the following entries shall respectively be substituted, namely:-