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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Odisha - Subsection

Section 57(4) in The Orissa Motor Vehicles Rules, 1993

(4)Subject to the provisions of the preceding sub-rules, goods may be carried in a stage carriage or a contract carriage in accordance with the conditions specified in the permit, provided that the obligation of the holder to carry passengers in accordance with the terms of the permit is discharged.