Section 24(2)(i) in The Orissa Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 24(2)] [Section 24] [Entire Act]

State of Odisha - Subsection

Section 24(2)(i) in The Orissa Motor Vehicles Rules, 1993

(i)unless the agreement is in writing and the items thereof include transfer to the hirer of the right of sole use of the vehicle to the exclusion of the owner and all other persons throughout a period of not less than seven days; and

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State of Odisha - Subsection

Section 24(2)(i) in The Orissa Motor Vehicles Rules, 1993