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 73] [Entire Act] State of Odisha - Subsection Section 73(4) in The Orissa Motor Vehicles Rules, 1993 (4)Tax and additional tax under the Orissa Motor Vehicles Taxation Act 1975 shall be regularly paid in respect of the vehicle in order to operate under the permit.
