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[Cites 0, Cited by 0] [Section 156] [Entire Act]

State of Odisha - Subsection

Section 156(2) in The Orissa Motor Vehicles Rules, 1993

(2)If a motor vehicle has been stationary in a duly appointed parking place for a period exceeding that specified by the competent authority in respect of the said place or, if no such period has been specified, for a period of six hours, any Police Officer may remove the vehicle to the nearest place of safe custody