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 30] [Entire Act] State of Odisha - Subsection Section 30(2) in The Orissa Motor Vehicles Taxation Act, 1975 (2)The other person shall be at liberty at any time to redeem the interest charged or in the case of a sale being directed, to purchase the same.
