Section 89(2)(ii) in The Orissa Motor Vehicles Rules, 1993

[Cites 0, Cited by 0] [Section 89(2)] [Section 89] [Entire Act]

State of Odisha - Subsection

Section 89(2)(ii) in The Orissa Motor Vehicles Rules, 1993

(ii)the holder of the permit has contravened the provisions thereof or has been deprived of possession of the old vehicle under the provisions of any agreement of hire purpose :

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State of Odisha - Subsection

Section 89(2)(ii) in The Orissa Motor Vehicles Rules, 1993