Section 2(1)(l) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

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Union of India - Subsection

Section 2(1)(l) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(l)“street vendor” means a person engaged in vending of articles, goods, wares, food items or merchandise of everyday use or offering services to the general public, in a street, lane, sidewalk, footpath, pavement, public park or any other public place or private area, from a temporary built up structure or by moving from place to place and includes hawker, peddler, squatter and all other synonymous terms which may be local or region specific; and the words “street vending” with their grammatical variations and cognate expressions, shall be construed accordingly;

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Union of India - Subsection

Section 2(1)(l) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014