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[Cites 0, Cited by 0] [Section 90] [Entire Act]

State of Odisha - Subsection

Section 90(2) in The Orissa Motor Vehicles Rules, 1993

(2)Unless the permit has been endorsed as provided in Sub-rule (1) or unless the alteration has been approved by endorsement by the countersigning authority, the counter signature on a permit shall not be valid in respect of any new vehicle.