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

State of Odisha - Subsection

Section 22(2) in The Orissa Motor Vehicles Rules, 1993

(2)The application for the grant or renewal of the certificate of fitness, as the case may be, shall be made in Form II accompanied by a tax clearance certificate in Form III to the registering authority in whose functional area the vehicle is kept or whose functioned area includes the major portion of the route or area to which the permit relating to the vehicle extends.