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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Odisha - Subsection

Section 40(5) in The Orissa Motor Vehicles Rules, 1993

(5)Nothing contained in this rule shall prevent a State or a Regional Transport Authority from deciding, by following the procedure by circulation, any matter which has been considered at a meeting or has been the subject of a hearing and upon which a decision has been taken.