Section 79(2)(viii) in The Orissa Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

State of Odisha - Subsection

Section 79(2)(viii) in The Orissa Motor Vehicles Rules, 1993

(viii)refuse to alight from the vehicle on being asked to do so by the conductor or any other authorised person if, he is reasonably suspected to be suffering from any contagious or infectious disease; or

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State of Odisha - Subsection

Section 79(2)(viii) in The Orissa Motor Vehicles Rules, 1993