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State of Odisha - Section

Section 73A in The Orissa Motor Vehicles Rules, 1993

73A. [ [Inserted vide Orissa Gazette Extraordinary No. 195 dated 14.2.1994, Notification SRO No. 189/ 94 dated 8.2.1994.]

The State Transport Authority or the Regional Transport Authority, as the case may be, may attach a condition to a stage carriage permit or a contract carriage permit that a motor vehicle in order to operate under such permit shall not be more than ten years old from the date of its initial registration.]