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[Cites 0, Cited by 1] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(1) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(1)Every local authority shall, in consultation with the planning authority and on the recommendations of the Town Vending Committee, once in every five years, prepare a plan to promote the vocation of street vendors covering the matters contained in the First Schedule.