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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Uttar Pradesh - Subsection

Section 21(4) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

(4)The fee for reclaiming the seized goods shall be determined by the Town Vending Committee or any officer of municipality authorized by it in this behalf .