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[Cites 0, Cited by 0] [Section 151(2)] [Section 151] [Entire Act]

State of Odisha - Subsection

Section 151(2)(v) in The Orissa Motor Vehicles Rules, 1993

(v)To any closed trailer specially constructed for any purpose and specifically exempted from and/or all of the provisions of this rule by an order in writing made by the registering authority to the extent so exempted.