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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Odisha - Subsection

Section 22(3) in The Orissa Motor Vehicles Rules, 1993

(3)The application shall be forwarded by the registering authority to the Inspector of Motor Vehicles or in his absence to the Junior Inspector of Motor Vehicles, or to any officer authorised by the Commissioner or to the testing station authorised in Sub-rule (1) for disposal, within ten days from the date of receipt of such application and in case of renewal of the fitness certificate within fifteen days from the date of receipt of such application.