Section 154(2)(vi) in The Orissa Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Odisha - Subsection

Section 154(2)(vi) in The Orissa Motor Vehicles Rules, 1993

(vi)The applicant, on approval of his design, shall, if he wants to manufacture the trailers for trade supply the Commissioner with as many extra copies of the approve, type of the design specifications and calculations as may be required by him for sending them to different registering authorities for their record.

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State of Odisha - Subsection

Section 154(2)(vi) in The Orissa Motor Vehicles Rules, 1993