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[Cites 0, Cited by 0] [Section 160A(4)] [Section 160A] [Entire Act]

State of Himachal Pradesh - Subsection

Section 160A(4)(b) in The Himachal Pradesh Panchayati Raj Act, 1994

(b)"vehicle" means any vehicle used or capable of being used for the purpose of road transport, whether propelled by mechanical power or otherwise.