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(1) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993 (1)An agent's licence shall, where the holder thereof is licensed to act only as a forwarding agent or as a collecting agent or both specify that fact clearly.
