Section 2(1)(a) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(a)"agent" means any person who engages directly in the business of-

(i)collecting ;

(ii)forwarding and distributing ; or

(iii)collecting, forwarding and distributing, goods carried by any goods carriages ;

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