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 42] [Entire Act] State of Odisha - Subsection Section 42(3) in The Orissa Boat Rules, 2004 (3)While the Certificate is in force, the registered number as cut and painted or otherwise marked in position approved under the Orissa Boat Rules, 2002 must not be removed or defaced.
