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

State of Telangana - Subsection

Section 2(h) in Telangana Public Conveyances Act, 1956

(h)"public conveyance" means any wheeled vehicle, drawn or propelled on the roads and used for the purpose of plying for hire, for the conveyance of persons or goods but does not include a motor vehicle as defined; in the Motor Vehicles Act, 1939, or a vehicle running on fixed rails.