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Union of India - Section

Section 1 in The Stage Carriages Act, 1861

1. Definition of stage-carriage.

Every carriage drawn by one or more 3 horses which shall ordinarily be used for the purpose of conveying passengers for hire to or from any place in 4[the States] shall, without regard to the form or construction of such carriage, be deemed to be astage-carriage within the meaning of this Act.