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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(7) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

(7)"Hawking" means the act of sale of goods or services by a person whether bearing the goods as head-load or in a vehicle or pushcart, such person being on the move and not stationed at any customary spot in or outside any market place;