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

Bombay Presidency - Subsection

Section 12(2) in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958

(2)An appeal against: he notice of demand shall, in the case of any other operator, lie to the Commissioner within the limits of whose jurisdiction the area of jurisdiction of the Tax Officer issuing the notice lies.