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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(4) in The Orissa Motor Vehicles Rules, 1993

(4)The authority granting or renewing the certificate of fitness may endorse on the application the date, time and place appointed for the inspection of the vehicles, not later than a date beyond seven days after receipt of the application from registering authority and the owner shall cause the vehicle to be produced accordingly.