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

State of Rajasthan - Subsection

Section 16(3) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

(3)The Grievance Redressal Committee, shall first fix up the date for preliminary hearing of the applicant to determine the maintainability of the case under the Act as also to see whether a prima facie case of grievance is made out or not;