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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Odisha - Subsection

Section 84(5) in The Orissa Motor Vehicles Rules, 1993

(5)If the application is found to be in order, it shall be registered forthwith in the relevant register of application and a receipt in the form attached to the application form shall be given to the person presenting the application.