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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Odisha - Subsection

Section 91(2) in The Orissa Motor Vehicles Rules, 1993

(2)The State/Regional Transport Authority may summon both the parties to the application to appear before it and may, if it deems fit, deal with the application as if it were an application for a permit.