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

State of Assam - Subsection

Section 2(7) in The Assam Highway Act, 1989

(7)"driver" means in the case of a vehicle the person in charge or control of the vehicle for the time being, and in the case of an animal, any person driving, loading riding, or otherwise managing or controlling the animal and the words drive, driving, driven shall be construed accordingly ;