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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(14) in The Orissa Motor Vehicles Rules, 1993

(14)Any owner or the person in control of the vehicle aggrieved by an order made under this rule may within thirty days of the date on which such order received, appeal against the order to the Deputy Commissioner, Transport of the Zone concerned.