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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Odisha - Subsection

Section 64(1) in The Orissa Motor Vehicles Rules, 1993

(1), If the holder of a permit ceases to reside or to have his place of business, as the case may be, at the address set forth in the permit, he shall within one month send part 'A' of the permit to the Transport Authority by which the permit was issued intimating the new address.