Section 9(1)(a) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986

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State of Odisha - Subsection

Section 9(1)(a) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986

(a)the owner of the jeep, motor cycle, scooter or a like vehicle undertakes to meet the first Rs. 100 or so of a claim preferred against an Insurance Company in the event of an accident; or

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State of Odisha - Subsection

Section 9(1)(a) in The Orissa Legislative Assembly Members' Jeep, Motor Cycle, Scooter or a Like Vehicle Advance Rules, 1986