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

State of West Bengal - Subsection

Section 2(7) in West Bengal Municipal Act, 1993

(7)"carriage" means any wheeled vehicle with springs or other appliances acting as springs, which is used for the conveyance of human beings or goods, and includes a /in-rickshaw, a van-rickshaw and a cycle-rickshaw, but does not include a motor vehicle or a bicycle or a tricycle or a perambulator or other form of vehicle designed for the conveyance of small children;