Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Odisha - Subsection

Section 47(7) in The Orissa Motor Vehicles Rules, 1993

(7)On receipt of an application under Sub-rule (6), the State Transport Authority shall follow the same procedure in considering the application for grant of a contract carriage permit under the Act and these rules and may grant the permit in the prescribed form.