Section 3(3)(b) in Tamil Nadu Hackney Carriage Act, 1911

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State of Tamilnadu - Subsection

Section 3(3)(b) in Tamil Nadu Hackney Carriage Act, 1911

(b)any wheeled vehicle (including a cycle-rickshaw), not owned by the State Government, which-

(i)is drawn, pushed or propelled by a man, or is drawn by a horse, bullock or other animal;

(ii)is used for the conveyance of any person;

(iii)[ stands or plies for hire by the hour or day or according to distance, but does not include a hand-rickshaw;] [Substituted for the original sub-clause (iii) by section 2 of the Tamil Nadu Hackney Carriage (Amendment) Act, 1973 (Tamil Nadu Act 41 of 1973).]

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State of Tamilnadu - Subsection

Section 3(3)(b) in Tamil Nadu Hackney Carriage Act, 1911