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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(1) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

(1)Vending on the land, premises and trains owned by Indian Railways, its subsidiaries including public sector undertakings where Indian Railways hold share, are exempted from the ambit of these bye-laws.