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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Odisha - Subsection

Section 17(5) in The Orissa Motor Vehicles Rules, 1993

(5)No person shall be liable to be convicted of an offence of violation of section 130, if, at the time when the certificate is demanded, he has already reported the loss, destruction or mutilation thereof in accordance with this rule and duplicate certificate has not been delivered to him.