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 26] [Entire Act] State of Odisha - Subsection Section 26(2) in The Orissa Motor Vehicles Rules, 1993 (2)An application for temporary registration shall be in Form 20 prescribed under Rule 47 of the Central Motor Vehicles Rules, 1989 and clearly marked "Temporary".
