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 69] [Entire Act] State of Odisha - Subsection Section 69(5) in The Orissa Motor Vehicles Rules, 1993 (5)Nothing contained in this rule shall be deemed to authorise the carriage of any persons for hire or reward on any such vehicle.
