Section 2(b) in The Gujarat Public Conveyances Act, 1920
(b)[ "public conveyance" means any wheeled vehicle, drawn or propelled on roads and used for the purposes of plying for hire for the conveyance of persons or goods but does not include a motor vehicle as defined in the Motor Vehicles Act, 1939 (IV of 1939), or a vehicle running upon fixed rails;] [This clause was substituted for the original by Bom. 18 of 1943, S. 2, read with Bom. 18 of 1948, S. 2.]
