Section 41(2)(iii) in The Orissa Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(2)(iii) in The Orissa Motor Vehicles Rules, 1993

(iii)any other officer subordinate to the Secretary may refer any matter, powers for disposal whereof has been delegated to him, to the Secretary for disposal; and

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State of Odisha - Subsection

Section 41(2)(iii) in The Orissa Motor Vehicles Rules, 1993