In this Act, unless the context otherwise requires,-- (a) "ancillary service" means any subsidiary service which provides amenities or facilities to persons making use of any road transport service of a Corporation; 1 [(aa) "Board" means the Board of Directors of a Corporation;] (b) "Corporation" means a Road Transport Corporation established under section 3; 1 [(bb) "Director" means a member of the Board;] (c) "extended area" means any area or route to which the operation of any road transport service of a Corporation has been extended in the manner provided in section 20; (d) "prescribed" means prescribed by rules made under this Act; (e) "road transport service" means a service carrying passengers or goods or both by road in vehicles for hire or reward; (f) "vehicle" means any mechanically propelled vehicle, used or capable of being used for the purpose of road transport, and includes a tram-car, a trolly-vehicle and a trailer; (g) words and expressions used but not defined in this Act and defined in the Motor Vehicles Act, 1939 (4 of 1939), have the meaning assigned to them in that Act; 2 * * * * *Open in Lexace · Ask the AI about this section
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