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State of Odisha - Section

Section 3 in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993

3. Exception in certain cases.

- In regard to vehicles already in operation on the road which have been fitted with a producer approved by a competent authority prior to the date of commencement of these rules, the provisions of these rules, save as regards any subsequent modification under Sub-rule (3) of Rule 6 shall not apply, so long as the producer, its method of attachment and its maintenance confirm with the rules in force at the time when it was fitted.