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[Cites 0, Cited by 1] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(4)Every rule or scheme made by the State Government under this Act shall, as soon as may be after it is made, be laid before each House of the State Legislature where there are two Houses, and where there is one House of the State Legislature, before that House.