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[Cites 0, Cited by 0] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(1) in The Bombay Motor Vehicles Tax Rules, 1959

(1)No person shall alter, deface, mutilate or add anything to a receipt or certificate of taxation issued under these rules, or carry it on a motor vehicle other than the vehicle for which such receipt or certificate has been issued.