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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Haryana - Subsection

Section 34(1) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(1)For the purposes of this Act, the competent authority shall frame a scheme, within six months from the date of commencement of this Act, after due consultations with the town vending committee, specifying all or any of the matters provided in the Second Schedule.