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

State of Assam - Subsection

Section 2(20) in Assam Panchayat Act, 1994

(20)"Carriage" means any wheeled vehicle with springs or other appliances acting as spring or a kind ordinarily used for conveyance of human beings and includes bicycles, tricycles, rickshaws, of all kinds and country boat whether operated with or without engine but does not include motor-vehicle and perambulators;