Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(56)] [Section 3] [Entire Act] State of Assam - Subsection Section 3(56)(b) in Gauhati Municipal Corporation Act, 1971 (b)The person for the time being in charge part of the animal or vehicle, in connection with which the word is used;