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 77] [Entire Act] State of Odisha - Subsection Section 77(2) in The Orissa Motor Vehicles Rules, 1993 (2)Each items of information, required by such form shall be entered in the record soon after the journey in question is completed and the work is over.
