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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Odisha - Subsection

Section 41(4) in The Orissa Motor Vehicles Rules, 1993

(4)Notwithstanding anything contained in Sub-rule (1) and (2) the State Transport Authority may give general instructions as to the manners in which the delegates shall exercise the power delegated to them.