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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Odisha - Subsection

Section 50(6) in The Orissa Motor Vehicles Rules, 1993

(6)Any permit or part of a permit which is found by any person other than the permit holder shall be delivered to the nearest police-station or to the holder or to the Transport Authority by which it was issued, and if the holder finds or receives any part of the permit, in respect of which a duplicate has been issued, he shall return the original to the Transport Authority, by which it was issued.