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 50] [Entire Act] State of Odisha - Subsection Section 50(7) in The Orissa Motor Vehicles Rules, 1993 (7)The Officer-in-charge of the police-station after receiving the permit or any part of the permit from any person, shall forward the same to the Transport Authority, by which it was issued.
