Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Odisha - Subsection

Section 84(4) in The Orissa Motor Vehicles Rules, 1993

(4)The officer receiving the application shall check it or cause it to be checked forthwith to see if it is in order. If the application is defective then it shall not be registered but returned to the party forthwith pointing out the defects found therein and requiring is resubmission after rectifying the defects.