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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2)(i) in The Orissa Motor Vehicles Rules, 1993

(i)the Chairman may call for any record relating to such matter, powers for disposal whereof has been delegated to the Secretary or any other officer, and dispose of the matter;