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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(2) in The Orissa Motor Vehicles (Producer of Gas) Rules, 1993

(2)Any producer approved by a competent authority elsewhere in India and any modification thereof approved by the original authority shall be deemed to have been approved for the purposes of Sub-rule (1) of this rule provided the gas filtering certificate has also been granted In respect of the plant either within the original State or elsewhere.