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 0] [Section 3] [Entire Act] State of Odisha - Subsection Section 3(t) in The Orissa Urban Police Act, 2003 (t)"vehicle" means any carriage, cart, van, dray, truck, handcart or other conveyance of any description and includes a bicycle, a tricycle, a rickshaw, a motor vehicle, a vessel or an aeroplane but does not include a perambulator.
