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 6] [Entire Act] State of Odisha - Subsection Section 6(8) in The Orissa Motor Vehicles Rules, 1993 (8)Where the licensing authority refuses to issue such duplicate licence applied for, the fee as paid thereof, shall be refunded to the applicant and a refund voucher shall be issued accordingly.
