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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Odisha - Subsection

Section 112(2) in The Orissa Motor Vehicles Rules, 1993

(2)On every public service vehicle, so much of space as is required under the provisions of Sub-rule (8) of Rule 108 shall be reserved for the driver's seat, so as to allow him to have full unimpeded control of the vehicle.