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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Uttar Pradesh - Subsection

Section 25(3) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

(3)Any person who is aggrieved by the decision of the committee constituted under sub-rule (1) may prefer an appeal to the municipality within thirty days from the communication of details under sub-rule (2).