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 65] [Entire Act] State of Odisha - Subsection Section 65(5) in The Orissa Motor Vehicles Rules, 1993 (5)The Secretary and the Executive Officer and any other officer of the State Transport Authority may at all reasonable times stop and inspect any transport vehicle in any public place.
