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

State of Odisha - Subsection

Section 41(3) in The Orissa Motor Vehicles Rules, 1993

(3)The State Transport Authority, may for the prompt and convenient despatch of the business, by a general or special resolution, delegate to its Chairman, its powers to give effect to any directions issued under section 67 by the State Government and to exercise and discharge the powers and functions provided in Sub-section (3) and (4) of section 68.