Section 11(2)(iii) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(2)(iii) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

(iii)that the licensee shall take all possible precautions to ensure that no breach of any of the provisions of the Act or of these rules is committed in respect of any vehicle entering or leaving or parking at such premises and shall report in writing any such breach to the nearest police-station.

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State of Odisha - Subsection

Section 11(2)(iii) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993