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 18] [Entire Act] State of Odisha - Subsection Section 18(4) in The Orissa Motor Vehicles Rules, 1993 (4)The procedure specified in Rule 11 for the conduct of hearing of appeals shall apply to all appeals preferred under Sub-rule (3).
