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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tripura - Subsection

Section 2(4) in Tripura Municipal Act, 1994

(4)"Carriage" means any wheeled vehicle, with springs or other appliances acting as spring, which is used for the conveyance of human beings or goods, and includes a jinrickshaw, a van-rickshaw and a cycle rickshaw, but does not include a motor vehicle or a bicycle or a tricycle or a perambulator or other form of vehicle designed for the conveyance of small children ;