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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Odisha - Subsection

Section 42(3) in The Orissa Motor Vehicles Rules, 1993

(3)Notwithstanding anything contained in this rule a Regional Transport Authority may from time to time, issue instructions to the Chairman/Secretary, Regional Transport Authority as to the manner in which he shall exercise the powers delegated to him.