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 4] [Entire Act] Bombay Presidency - Subsection Section 4(d) in The Bombay Motor Vehicles Tax Rules, 1959 (d)where payment is made by money order, the date of actual remittance of money into the post office shall be deemed to be the date of payment.
