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

Bombay Presidency - Subsection

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

(1)An appeal against the notice of demand shall, in the case of a fleet-owner, lie to the State Government and such appeal shall be heard by the Secretary or the Deputy Secretary to the Government of Bombay in the Home Department on behalf of the State Government.