Section 16(1)(ii) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Odisha - Subsection

Section 16(1)(ii) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993

(ii)to the State Transport Authority if the order is made by the Regional Transport Authority within thirty days from the date of the receipt of such order.

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State of Odisha - Subsection

Section 16(1)(ii) in The Orissa Motor Vehicles (Licensing of Agents) Rules, 1993