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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Odisha - Subsection

Section 58(2) in The Orissa Motor Vehicles Rules, 1993

(2)The State Transport Authority or Regional Transport Authority may attach to a stage carriage permit, the condition that the carriage in respect of which the permit is granted shall carry mails at such rates as may be fixed by the Government from time to time.