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[Cites 0, Cited by 0] [Section 593] [Entire Act]

State of Odisha - Subsection

Section 593(3) in The Orissa Municipal Corporation Act, 2003

(3)No owner or driver or person in charge of public conveyance shall knowingly carry or permit to be carried in such conveyance any person suffering as aforesaid, in contravention of Sub-section (1).