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[Cites 0, Cited by 0] [Section 19(4)] [Section 19] [Entire Act]

State of Maharashtra - Subsection

Section 19(4)(b) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.