Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 203(4)] [Section 203] [Entire Act] State of Goa - Subsection Section 203(4)(b) in The Goa Panchayat Raj Act, 1994 (b)"vehicle" means any vehicle used or capable of being used for the purposes of road transport, whether propelled by mechanical power or otherwise.