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[Cites 0, Cited by 0] [Section 134(1)] [Section 134] [Entire Act]

State of Odisha - Subsection

Section 134(1)(iii) in The Orissa Motor Vehicles Rules, 1993

(iii)After the test, one instrument shall be retained in the aforesaid institute, as a sample instrument and the other shall be sealed and returned to the Chairman, State Transport Authority;