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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Odisha - Subsection

Section 71(4) in The Orissa Motor Vehicles Rules, 1993

(4)If at any time the authorisation on a driver's licence entitling him to drive a transport vehicle is suspended or revoked by any authority or by any Court or cease to be valid by the efflux of time the driver shall within seven days surrender the badge to the authority by which it was issued.