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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(3) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

(3)Natural Markets are exempted from the ambit of these bye-laws :Provided, however, that the Corporation shall endeavour at all times to improve the infrastructure in the Natural Markets and to strengthen the health, hygiene, sanitary conditions therein.