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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(3)(i) in The Orissa Motor Vehicles Rules, 1993

(i)If the State/Transport Authority is satisfied that the transfer of a permit may be made it shall call upon the holder of the permit in writing to surrender Parts-A and B of the permit within seven days of the receipt of the order and shall likewise call upon the person to whom the permit is to be transferred to deposit the transfer fee specified under Rule 48.