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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Odisha - Subsection

Section 25(5) in The Orissa Motor Vehicles Rules, 1993

(5)If the registering authority assigning the gross vehicle weight in accordance with this rule is not the authority by whom the records of registration are kept, he shall inform to that authority :Provided that the registering authority, may dispose with the provisions of this rule in any district or region, where there is no weighing machine available.