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[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Odisha - Subsection

Section 69(2) in The Orissa Motor Vehicles Rules, 1993

(2)No person shall be carried in the cab of a goods carriage beyond the number for which there is seating accommodation at the rate, of the forty-five centimetres measured along the seat excluding the space reserved for the driver, for each person and not more than six persons in all in addition to the driver shall be carried in any goods carriage.