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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Odisha - Subsection

Section 88(3) in The Orissa Motor Vehicles Rules, 1993

(3)Nothing contained in a temporary permit shall be deemed to authorise the use of any vehicle which is not duly registered or in respect of which there is not in existence a valid certificate of fitness of which otherwise contravenes any of the provisions of the Act or the rules made thereunder.