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 Manipur - Subsection Section 2(23) in The Manipur Highways Act, 1979 (23)"vehicle" includes any wheeled conveyance drawn propelled or driven by any kind of power including, human, animals, motor steam or electric power, and includes any barrow, sledge, plough, drag or the vehicle.
