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 3] [Entire Act] State of Assam - Subsection Section 3(8) in Gauhati Municipal Corporation Act, 1971 (8)"Cart" means any cart, hackney, or wheeled vehicle with or without spring, which is not a carriage as defined under subsection (7);
