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 35] [Entire Act] State of Odisha - Subsection Section 35(2) in The Orissa Motor Vehicles Rules, 1993 (2)On receipt of this intimation under Sub-section (1) the State Transport Authority shall inform all the registering authorities of the State the details of the stolen vehicle in Form X.
