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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Odisha - Subsection

Section 133(2) in The Orissa Motor Vehicles Rules, 1993

(2)Whoever with intent to deceive, breaks or in any way tampers with the taxi meter or the driving mechanism thereof or the seal placed on the taxi meter, shall be deemed to have committed breach of this rule.