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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Odisha - Subsection

Section 19(vii) in Orissa Government Vehicles (Control and Use) Rules, 1978

(vii)The bills of the Garage/Shop./Repairer should be cleared complying all formalities within 15 days of performance. This means that the Officer-in-charge of the vehicle should not take up repair work, etc. if he does not have or is not likely to have sufficient funds by the time that work is complete.