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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(3) in Tamil Nadu Timber Transit Rules, 1968

(3)Any person who entrusts his property mark to his authorised agent as defined in Explanation to sub-rule (b) of rule 4 or any other person, shall be liable for the consequences of any illegal act committed under these rules by such authorised agent or other persons.