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State of Odisha - Section

Section 81 in The Orissa Motor Vehicles Rules, 1993

81. Alteration to motor vehicle.

- The owner of a transport vehicle, or if the owner is not the holder of the permit, the holder of the permit shall, at the same time as the notice required under section 52 is made to the Registering Authority, forward a copy thereof to the Transport Authority by which the permit relating to the vehicle was granted.