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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Haryana - Subsection

Section 16(2) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(2)The municipality shall evict such street vendor whose certificate of vending has been cancelled under section 11 or who does not have a certificate of vending and vends without such certificate, in such a manner, as may be prescribed.