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

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

State of Odisha - Subsection

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

(o)the [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical) may by order in writing cancel an authorisation or suspend it for such period as he thinks fit, after giving the applicant concerned a reasonable opportunity of being heard and if he is satisfied that any of the provisions of this rule has been contravened by a pollution testing centre'

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State of Odisha - Subsection

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