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 134] [Section 2] [Entire Act] Union of India - Subsection Section 2(25) in The Motor Vehicles Act, 1988 (25)motorcab means any motor vehicle constructed or adapted to carry not more than six passengers excluding the driver for hire or reward;
