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State of Odisha - Section

Section 11 in The Orissa Motor Vehicles (Accidents Claims Tribunal) Rules, 1960

11. Inspection of the vehicle.

- The Claims Tribunal may, if it thinks fit, require the motor vehicle involved in the accident to be produced by the owner or person in charge of the vehicle for inspection at a particular time and place to be mentioned by it, if necessary, in consultation with the owner.