Section 2(o) in Haryana Gauvansh Sanrakshan and Gausamvardhan Act, 2015
(o)[ "Vehicle" means a conveyance used for transportation of people, livestock or goods, specially on land, such as two-wheeler, car, tractor trolley, lorry, any carrier or cart.] [Added by Haryana Act No. 36 of 2019, dated 31.10.2019]
