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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(4) in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018

(4)The fee for reclaiming the seized goods shall be determined by the Town Vending Committee or any officer of Industrial Development Authority authorised by it in this behalf.