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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(s) in Chhattisgarh State Rajmarg Adhiniyam, 2003 (s)"Public vehicle" means any vehicle used or adapted to be used for the carriage of passengers or goods for hire or reward.
