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 2] [Entire Act] State of Bihar - Subsection Section 2(j) in The Bihar Saw Mills (Regulation) Act, 1990 (j)"Vehicle" means a mechanically propelled vehicle or any vehicle drawn by human being or animals and includes truck, tractor, trolly, motor vehicle, boat and carts;
