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 136] [Entire Act] State of Odisha - Subsection Section 136(3) in The Orissa Motor Vehicles Rules, 1993 (3)If the meter is found to be correct its fitting to the cab shall be sealed in such manner that it cannot be opened or tampered with or adjusted without removing the seals.
