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[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Haryana - Subsection

Section 37(3)(d) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(d)sanitary concerns may not be the basis for declaring any area as a no-vending zone unless such concerns can be solely attributed to street vendors and cannot be resolved through appropriate civic action by the local authority;