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 7] [Entire Act] State of Odisha - Subsection Section 7(4) in The Orissa Motor Vehicles Rules, 1993 (4)A person not authorised to drive a particular class or description of the transport vehicle shall not drive such vehicle except under the authorisation of a learner's licence.
