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 4] [Entire Act] State of Maharashtra - Section Section 183 in The Mumbai Municipal Corporation Act, 1888 183. Vehicles under repair, or standing at carriage-maker's exempt. - [Repealed by Bombay 8 of 1942, Section 4, read with Bombay 8 of 1948, Section 3].
