Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Odisha - Subsection

Section 61(i) in The Orissa Motor Vehicles Rules, 1993

(i)The responsible person at any office or station of the holder of the permit of the vehicle shall keep these articles lying with him for a period of one month and if during that period nobody comes to claim them, the property shall be deposited at the nearest police-station as unclaimed property.