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

State of Manipur - Subsection

Section 2(7) in The Manipur Highways Act, 1979

(7)"driver" means, in the case of a vehicle, the person in charge or control of the vehicle for the time being, and in the case of an animal any person driving, leading, riding, or otherwise managing or controlling the animal and the words drive, driving, shall be construed accordingly.