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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Odisha - Subsection

Section 84(7) in The Orissa Motor Vehicles Rules, 1993

(7)The permit when ready to be delivered may be handed over to the applicant personally or to any person authorised by him after taking his signature on the reverse of the receipt in that behalf, it may also be sent by registered post to any address, if so desired specifically by the applicant at the time of taking the receipt mentioned in Sub-rule (5).