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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(3) in Orissa Municipal Act, 1950

(3)"carriage" means any wheeled vehicle with springs or other appliances acting as springs, which is used for conveyance of human beings and includes any kind of bicycle, tri-cycle, rickshaw, cycle-rickshaw, but does not include a motor vehicle within the meaning of the Motor Vehicle Act, 4 of 1939;