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 26] [Entire Act] State of Odisha - Subsection Section 26(7) in The Orissa Motor Vehicles Rules, 1993 (7)The fee for temporary registration shall be fifty per cent of the fee prescribed for registration of the particular vehicle under Rule 81 of the Central Motor Vehicles Rules, 1989.
