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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Odisha - Subsection

Section 144(2) in The Orissa Motor Vehicles Rules, 1993

(2)Such order of revocation shall be published in the Official Gazette and on issue of such a notification, use of all taxi meters of the type and make to which such order relates shall cease immediately after ninety days from the date of the order of revocation, unless such order has been set aside on appeal, if any, in the meantime.