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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Odisha - Subsection

Section 169(2) in The Orissa Motor Vehicles Rules, 1993

(2)All registration and other marks required to be exhibited on a motor vehicle under the provisions of the Act shall at all times be maintained as far as may be reasonably possible in a clear and legible condition.