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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Odisha - Subsection

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

(h)"Regional Transport Officer" means any officer appointed as such by the State Government to exercise the powers, discharge the duties and perform the functions of a Regional Transport Officer under these rules and includes an Additional Regional Transport Officer and an Assistant Regional Transport Officer;