Legal Document View

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
[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Odisha - Subsection

Section 134(1)(iv) in The Orissa Motor Vehicles Rules, 1993

(iv)After considering the report received from the aforesaid institute, the Chairman, State Transport Authority shall if he is satisfied that the matter complies with the requirements of the rule relating to taxi meters and is suitable for the purposes, approve the meter and inform the applicant of his decision.