Section 24(2)(ii) in The Orissa Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(ii) in The Orissa Motor Vehicles Rules, 1993

(ii)in any case if the vehicle is or is to be driven by the owner or his servant and is or is to normally kept when not in use, upon the premises of the owner.

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State of Odisha - Subsection

Section 24(2)(ii) in The Orissa Motor Vehicles Rules, 1993