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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(13) in The Orissa Motor Vehicles Rules, 1993

(13)The authority cancelling the certificate of fitness shall give, the owner of the vehicle, an order in writing with the reason thereof and if he is not the original authority, shall report such action and forward the certificate of fitness to the said original authority for necessary orders to be communicated to the owner of the said vehicle.