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

State of Haryana - Subsection

Section 4(1) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(1)The town vending committee shall within such a period and in such a manner, as may be specified by the Government, conduct a survey of all existing street vendors, within the area under its jurisdiction and subsequent survey shall be carried out at least once in every five years.