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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Odisha - Subsection

Section 62(2) in The Orissa Motor Vehicles Rules, 1993

(2)Notwithstanding the provisions of Sub-rule (1) the conductor, as the case may be, may upon certificate in writing by a Registered Medical Practitioner, allow a person suffering from an infectious or contagious disease to be carried in a public service vehicle.