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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(2)Where during the intervening period between two surveys, any person seeks to vend, the town vending committee may grant a certificate of vending to such a person, subject to the plan for street vending and the holding capacity of the vending zones.