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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(50) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(50)"vehicle" includes a carriage, cart, van, dray, truck, hand-cart, bicycle, tricycle, motor-car and every wheeled conveyance which is used or is capable of being used on a street;