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 7] [Entire Act]

State of Odisha - Subsection

Section 7(1) in The Orissa Ministers' Motor Car Advance Rules, 1967

(1)No motor car for the purchase of which an advance has been granted under these rules shall, at any time before the repayment of the advance together with the interest due thereon, be sold without the previous sanction of the Governor.