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 157] [Entire Act] State of Odisha - Subsection Section 157(11) in The Orissa Motor Vehicles Rules, 1993 (11)No person shall by reason of having challenged the accuracy of any weighing device under Sub-rule (7), be entitled to refuse to comply with any order in writing issued under section 111.
