Section 2(1)(h) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

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State of Odisha - Subsection

Section 2(1)(h) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

(h)"licensing authority" means-

(i)in relation to an agent's licence to be operative in more than one region of the State, the State Transport Authority ; and

(ii)in any other case, the Regional Transport Authority of the region in which the applicant intends to carry on the business;