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[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Odisha - Subsection

Section 134(1)(ii) in The Orissa Motor Vehicles Rules, 1993

(ii)The Chairman, State Transport Authority shall send the meters to an institute to be specified for the purpose by the State Government in a notification in the Official Gazette, where they shall be subjected to an exhaustive test in order to ascertain whether they comply with all the requirements of the special rules relating to taxi meters and whether they would otherwise be suitable. At least one of the meters shall be opened and such parts removed as may be required for comprehensive examination of the mechanism;