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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(10) in The Orissa Motor Vehicles Rules, 1993

(10)On receipt of an application under Sub-rule (9), the State Transport Authority shall follow the same procedure in considering the application for the grant of a goods carriage permit under the Act and these rules and may grant the permit in the prescribed form.