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 77] [Entire Act] State of Odisha - Subsection Section 77(5) in The Orissa Motor Vehicles Rules, 1993 (5)The permit-holder shall send in duplicate copies of the Goods Carriage Record for such month the concerned Regional Transport Officer before the 10th day of the succeeding month.
