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State of Uttar Pradesh - Section

Section 2 in The Hackney-Carriage Act, 1879

2. Interpretation clause.

- In this Act-"Hackney-carriage" means any wheeled vehicle drawn by animals and used for the conveyance of passengers which is kept, or offered, or plies, for hire; and"Committee" means a Municipal Committee, or a body of Municipal Commissioners, constituted under the provisions of any enactment for the time being in force.