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[Cites 0, Cited by 0] [Section 129A(8)] [Section 129A] [Entire Act]

State of Odisha - Subsection

Section 129A(8)(h) in The Orissa Motor Vehicles Rules, 1993

(h)keep in the centre an up-to-date copy of the Motor Vehicles Act, 1988, together with Central Motor Vehicles Rules, 1989 and Orissa Motor Vehicles Rules, 1993 and relevant notifications which shall be referred to in case of any doubt entertained by any vehicle owner or his agent producing the vehicle for test;