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 21] [Entire Act] State of Odisha - Subsection Section 21(3) in The Orissa Motor Vehicles Taxation Rules, 1976 (3)The person from whom the vehicle is seized shall have the option to guard the same and contents thereof, himself or by a person duly authorised by him.
