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[Cites 0, Cited by 0] [Section 160] [Entire Act]

Union of India - Subsection

Section 160(4) in The Representation of the People Act, 1951

(4)In this section—
(a)“premises” means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;
(b)“vehicle” means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.