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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(7) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

(7)Where any prima facie case is made out, a notice calling upon the concerned authority to file written reply within 30 days with respect to grievances set out by the street vender and a copy of the written reply so filed will be furnished to the street vendor, free of cost;