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[Cites 0, Cited by 0] [Section 91(3)] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(3)(ii) in The Orissa Motor Vehicles Rules, 1993

(ii)Upon receipt of Parts-A and B of the permit and of the prescribed fee, the State/Regional Transport Authority shall cancel the particulars of the holder thereon and endorse particulars of the transferee and shall return the permit to the transferee :