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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(a) in Kerala Public Ways (Restriction of Assemblies and Processions) Act, 2011

(a)'carriage way' means the portion of the public way which is intended for the movement of vehicles or carriages of any type;