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 32] [Entire Act] Bombay Presidency - Subsection Section 32(4) in The Bombay Motor Vehicles Tax Rules, 1959 (4)Whether non-use of the vehicle has been intimated;
