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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(4) in The Orissa Motor Vehicles Rules, 1993

(4)Upon receipt of such an application under Rule 53 of the Central Motor Vehicles Rules, 1989 together with the fee prescribed under Rule 81 of the said rules, the registering authority shall issue duplicate certificate of registration in the form prescribed under Rule 48 of the said rules clearly stamped "Duplicate" in red ink.