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[Cites 0, Cited by 0] [Section 173] [Entire Act]

State of Odisha - Subsection

Section 173(1) in The Orissa Motor Vehicles Rules, 1993

(1)District Magistrate are authorised to exercise in their respective jurisdictions the powers conferred by Sub-section (2) of the section 112, section 115, Sub-secs (1) and (2) of section 116 and section 117.