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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

Bombay Presidency - Subsection

Section 10(1)(a) in The Bombay Motor Vehicles (Taxation of Passengers) Rules, 1958

(a)by delivery or tender of a copy of the notice to the addressee or his agent or any other person duly authorised to receive notice on his behalf;