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 78] [Entire Act] State of Odisha - Subsection Section 78(xi) in The Orissa Motor Vehicles Rules, 1993 (xi)save for good and sufficient reason, not require any person who has paid the legal fare to alight from the vehicle before the conclusion of the journey;
