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

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

State of Odisha - Subsection

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

(iii)The State/Regional Transport Authority making a transfer of permit as aforesaid may, unless any other Regional Transport Authority by which the permit has been countersigned has by general or special order otherwise required endorse on Parts-A and B of the permit with the words "Transfer of permit valid for..........and also inserting the name of the authority by which the permit has been countersigned with effect from the date of transfer.

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State of Odisha - Subsection

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