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 30] [Entire Act] State of Odisha - Subsection Section 30(ii) in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960 (ii)certified copy of the Register of Motor Vehicles registered in the district and/or registration certificates of the motor vehicle involved in the accident;
