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 19(3)] [Section 19] [Entire Act] Bombay Presidency - Subsection Section 19(3)(ii) in The Bombay Motor Vehicles Tax Rules, 1959 (ii)the amount of [tax in default] [Added, G.N. of 1.3.1973.] in respect of such motor vehicle in other cases.