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

State of Odisha - Subsection

Section 2(78) in The Orissa Municipal Corporation Act, 2003

(78)"vehicle" means a carriage,cart, van, handcart, bicycle, rickshaw and every wheeled conveyance which is used or is capable of being used on a street but does not include a motor vehicle within the meaning of the Motor Vehicles, Act, 1988;