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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(5) in The Orissa Motor Vehicles Rules, 1993

(5)The Secretary of the State Transport Authority shall place before the authority a statement of the actions taken by the various officers to whom powers have been delegated in pursuance of such delegations, in the next meeting.