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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Odisha - Subsection

Section 11(1) in The Orissa Motor Vehicles Rules, 1993

(1)Any person aggrieved by an order passed by the registering authority, under section 45, 48, 50, 53, 54 and section 55 shall within 30 days from the date of the receipt of such order, appeal to the appellate authority.