Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Odisha - Subsection

Section 28(1) in The Orissa Motor Vehicles Rules, 1993

(1)Application for obtaining the certified copies of the particulars of registered motor vehicle shall be presented to the registering authorities of motor vehicles concerned on plain paper [together with a fee of rupees fifty] [Inserted vide Orissa Gazette Extraordinary No. 136 dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] and such information shall be supplied in Form VIII.