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[Cites 0, Cited by 0] [Section 129A(8)] [Section 129A] [Entire Act]

State of Odisha - Subsection

Section 129A(8)(d) in The Orissa Motor Vehicles Rules, 1993

(d)produce all records maintained for inspection on demand by any officer of the Orissa Motor Vehicles Department not below the rank of Traffic Inspector or Junior Inspector of Motor Vehicles or any other officer authorised by the Commissioner;