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 133] [Entire Act] State of Odisha - Subsection Section 133(1) in The Orissa Motor Vehicles Rules, 1993 (1)Every taxi meter when in use shall be locked and shall bear the seal of the registering authority that it may not be tampered with.
