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

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

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

(a)“appropriate Government” means in respect of matters relating to,—

(i)a Union territory without Legislature, the Central Government;

(ii)the Union territories with Legislature, the Government of the National Capital Territory of Delhi or, as the case may be, the Government of Union territory of Puducherry;

(iii)a State, the State Government;

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Union of India - Subsection

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