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

State of Odisha - Subsection

Section 50(3) in The Orissa Motor Vehicles Rules, 1993

(3)A duplicate permit or duplicate part of permit issued under this rule shall be clearly stamped 'Duplicate' in red ink and the endorsement of any countersignature of any other Transport Authority on a permit or a part of permit made under this rule shall be valid in the region of that other authority as if it were a countersignature.