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

State of Haryana - Subsection

Section 2(lxvi) in Haryana Panchayati Raj Act, 1994

(lxvi)"vehicle" means a vehicle as defined in the Motor Vehicles Act, 1988 and includes a bicycle, tricycle, motor car and every wheeled conveyance which is used or capable of being used on a public street;