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 8] [Entire Act] State of Odisha - Subsection Section 8(i) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993 (i)that the licensee shall ensure that the goods vehicles under his control have valid permits for routes on which the vehicles have to ply;
