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State of Odisha - Section

Section 69 in The Orissa Motor Vehicles Taxation Act, 1975

69. Custody pending hearing - Pending the conclusion of the enquiry the Tax Recovery Officer may, in his discretion, order the defaulter to be detained in the custody of such officer as the Tax Recovery Officer may think fit or release him on his furnishing security to the satisfication of the Tax Recovery Officer for his appearance when required.