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

State of Arunachal Pradesh - Subsection

Section 2(6) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(6)'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 animals any person driving, loading, riding or otherwise managing or controlling the animal and the words drive, driving, driven shall be construed accordingly ;