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[Cites 0, Cited by 0] [Section 154(2)] [Section 154] [Entire Act]

State of Odisha - Subsection

Section 154(2)(i) in The Orissa Motor Vehicles Rules, 1993

(i)The Commissioner shall forward the application and the copies of documents to the [Additional/] [Inserted vide Orissa Gazette Extraordinary No. 642 dated 13.4.2007.] Joint Commissioner, Transport (Technical), Orissa or any other Officer authorised by the Commissioner (hereinafter referred to as the Technical Officer) for verification and inspection of the vehicle at such place and on such date as may be specified by the Technical Officer;