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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Odisha - Subsection

Section 6(7) in The Orissa Motor Vehicles Rules, 1993

(7)Fee payable under Sub-rule (1) shall be paid in cash, or Bank draft or bankers cheque drawn on any Nationalised Bank in favour of the licensing authority to whom application for issue of duplicate licence is made.