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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(a) in The Bihar and Orissa Local Self-Government Act, 1885

(a)[ "Carriage." - 'carriage' means a wheeled vehicle or other appliances acting as springs, which is used for the conveyance of human beings, and includes a rickshaw but does not include a motor car or a bicycle or a tricycle; [Inserted by Bihar Act 40 of 1950.]