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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Odisha - Subsection

Section 146(4) in The Orissa Motor Vehicles Rules, 1993

(4)Any person preferring an appeal under Rule 145 shall be entitled to obtain from the Chairman, State Transport Authority a copy of any document connected with the appeal on payment of a fee of Rs. 2 (Rupees two) per copy of each such document.