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[Cites 0, Cited by 0] [Section 129A(7)] [Section 129A] [Entire Act]

State of Odisha - Subsection

Section 129A(7)(b) in The Orissa Motor Vehicles Rules, 1993

(b)that the applicant at the time of making an application possesses-
(i)a smoke meter of the type approved under Sub-rule (3) of Rule 116 of the Central Motor Vehicles Rules, 1989; and
(ii)an instrument for the measurement of carbon monoxide and hydrocarbons of the type approved under Sub-rule (3) of Rule '116 of the Central Motor Vehicles Rules, 1989;