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[Cites 0, Cited by 0] [Section 85] [Entire Act]

NCT Delhi - Subsection

Section 85(1) in Delhi Motor Vehicles Rules, 1993

(1)The Driver of every contract Carriage other than a motor cab and of every goods vehicle for which a public carrier's permit has been granted and which has not been restricted for any specified route or routes, shall maintain a log book and shall enter particulars of every hiring therein.