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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Odisha - Subsection

Section 75(3) in The Orissa Motor Vehicles Rules, 1993

(3)If at any time a stage carriage is prevented from running in accordance with the schedule prescribed or where no schedule is prescribed is prevented, from performing the service for which a permit has been granted, the holder of the permit shall forthwith report the reason therefore to the authority which granted the permit.