Section 51(2)(i) in The Orissa Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 51(2)] [Section 51] [Entire Act]

State of Odisha - Subsection

Section 51(2)(i) in The Orissa Motor Vehicles Rules, 1993

(i)the holder shall surrender Part-A and B of the permit within seven days of receipt of a demand in writing by the State Transport Authority or Regional Transport Authority, as the case may be; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Odisha - Subsection

Section 51(2)(i) in The Orissa Motor Vehicles Rules, 1993