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[Cites 0, Cited by 0] [Section 145] [Entire Act]

State of Odisha - Subsection

Section 145(1) in The Orissa Motor Vehicles Rules, 1993

(1)Any person aggrieved by the order of Chairman, State Transport Authority under Rule 144 may, within ninety days from the date of receipt of intimation of such order, appeal to the State Government