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 70] [Entire Act] State of Odisha - Subsection Section 70(2) in The Orissa Motor Vehicles Taxation Act, 1975 (2)When the Recovery Officer does not make an order of detention under Sub-rule (1) he shall, if the defaulter is under arrest, direct his release.
