Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 23] [Entire Act] State of Bihar - Subsection Section 23(3) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017 (3)In case of vending without certificate then the charge should not exceed Rs. 500/- for reclaiming seized goods
