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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(14) in The Orissa Municipal Corporation Act, 2003

(14)"cart" means any hackney or wheeled vehicle with or without springs which is not a carriage as defined in this section and includes a hand-card or a cycle van or pull van, but does not include any wheeled vehicle which is propelled by any mechanical power or its trailer