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[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of Tamilnadu - Subsection

Section 88(5) in Tamil Nadu Co-operative Societies Rules, 1988

(5)A log book shall be maintained in Form No. 33 for each vehicle. Every person using the vehicle shall make or cause to be made necessary entries in the log book and attest the entries therein. The driver shall be responsible for the proper maintenance of the log book.