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

State of Odisha - Subsection

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

(ii)subject to the orders of Chairman under Clause (i), if any, Secretary may also exercise similar powers in relation to such matters power for disposal whereof has been delegated to any other officer subordinate to him;