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State of Odisha - Section

Section 4 in The Orissa Motor Vehicles Rules, 1993

4. Appellate authority.

- Appeals and under Sub-section (2) of section 17 and Sub-section (3) of section 19 shall lie to the Chairman of the concerned Regional Transport Authority;Provided that appeal against the order of the Principal, Driving Training School shall lie to the [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642/13.4.2007.] Joint Commissioner, Transport (Technical), Orissa under section 17 (2) and 19 (3).