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[Cites 0, Cited by 0] [Section 18(3)] [Section 18] [Entire Act]

State of Odisha - Subsection

Section 18(3)(i) in The Orissa Motor Vehicles Rules, 1993

(i)against the order of any Magistrate, to the Court competent to hear appeal against such order under the Code of Criminal Procedure, 1973 (2 of 1974);