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 3] [Entire Act] State of Meghalaya - Subsection Section 3(4) in Meghalaya Municipal Act, 1973 (4)"Cart" means any cart hackney or wheeled vehicle with or without springs, which is not carriage as defined in sub-section (3);
