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 38] [Entire Act] State of Odisha - Subsection Section 38(4) in The Orissa Motor Vehicles Rules, 1993 (4)The State Transport Authority shall meet at such time and at such places as the Chairman may appoint provided the authority shall meet not less than once in every three months.
