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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(4) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

(4)The State Transport Authority shall cause copies of any licence granted or renewed by it under this rule to be set to each of the Regional Transport Authorities of this regions in which such licence as to be operative.