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[Cites 0, Cited by 0] [Section 134] [Entire Act]

State of Odisha - Subsection

Section 134(6) in The Orissa Motor Vehicles Rules, 1993

(6)The owner of the motor cab of which the registration has been cancelled shall forthwith detach the taxi meter intimating the Chairman, State Transport Authority and the Registering Authority concerned in a writing to that effect.