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[Cites 0, Cited by 20] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(22) in Motor Vehicles Act, 1939

(22)"private carrier" means an owner of a transport vehicle other than a public carrier who uses that vehicle solely for the carriage of goods which are his property or the carriage of which is necessary for the purposes of his business not being a business of providing transport, or who uses the vehicle for any of the purposes specified in sub-section (2) of section 42 ;