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 8] [Entire Act] State of Odisha - Subsection Section 8(h) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993 (h)that the licensee shall maintain proper account of the commission charged by him and have the same audited by qualified auditors annually;
