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 122] [Entire Act] State of Odisha - Subsection Section 122(2) in The Orissa Motor Vehicles Rules, 1993 (2)Sub-rule (1) shall not apply to a public service vehicle during the completion of any journey during while it has been necessary to bring the spare wheel or rim and tyre into use.
