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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Odisha - Subsection

Section 23(ii) in Orissa Government Vehicles (Control and Use) Rules, 1978

(ii)The authority competent to order condemnation under Rule 22, shall on the basis of the recommendation of the Motor Vehicle Inspector determine the minimum price at which the vehicle can be disposed of by public auction.