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] [Entire Act] State of Andhra Pradesh - Subsection Section 3(k) in Hyderabad City Police Act, 1348F (k)"vehicle" means every kind of carriage, cart, tray, handcart and other wheeled conveyance which is used on a street for conveyance or transport and also includes a bicycle, tricycle, and automotor car.
