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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Chattisgarh - Subsection

Section 11(3) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

(3)Failure to submit the undertaking and/or refusal to do so shall summarily render the preliminary selection as null and void and earnest money deposited, if any, shall be forfeited by the Corporation.