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[Cites 0, Cited by 0] [Section 83] [Entire Act]

State of Odisha - Subsection

Section 83(2) in The Orissa Motor Vehicles Rules, 1993

(2)A transport vehicle-owned by any religious or charitable non-profit making institution recognised as such by the Government and used solely for the transport of its members, employees or goods as may be prescribed by the Government from time to time shall be deemed to be used for other public purpose under Clause (f) of Sub-section (3) of section 66.