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 146] [Entire Act] State of Odisha - Subsection Section 146(2) in The Orissa Motor Vehicles Rules, 1993 (2)When an appeal is filed, intimation of such appeal be given to the Chairman, State Transport Authority.
