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 23] [Entire Act] State of Odisha - Subsection Section 23(ix) in Orissa Government Vehicles (Control and Use) Rules, 1978 (ix)On failure to make payment, as aforesaid, the deposits (including earnest money) shall be forfeited and the vehicle put to fresh auction or tender as the case may be.
