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

State of Tripura - Subsection

Section 2(5) in Tripura Municipal Act, 1994

(5)"Cart" means any cart, hackery or wheeled vehicle with or without springs, which is not a carriage or a motor vehicle as defined in this section, and includes a handcart, a bicycle or a rickshaw, but does not include a trail or of a motor vehicle, a perambulaltor or other form of vehicle designed for the conveyance of small children;