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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Odisha - Subsection

Section 78(xii) in The Orissa Motor Vehicles Rules, 1993

(xii)not loiter or unduly delay upon any journey but shall proceed to his destination as nearly as may be in accordance with the timetable, pertaining to the vehicle and where there is no such timetable, with all reasonable despatch;