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[Cites 0, Cited by 0] [Section 167] [Entire Act]

State of Odisha - Subsection

Section 167(2) in The Orissa Motor Vehicles Rules, 1993

(2)Outside the limits of any Municipality or cantonment, if a motor vehicle is at rest, within the hours during which lights are required in such a position as not to cause danger or undue inconvenience to other users of the road, it shall not be necessary for the motor vehicle to display any lights.