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(4) in The Orissa Motor Vehicles Rules, 1993 (4)The authority granting a temporary certificate of registration shall in all cases, forward a copy of Form VII to the registering authority in whose area the vehicle is to be ordinarily kept.
