Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(1)(b) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

(b)The Commissioner may, for general information, publish a Notice of the above Bye-laws having come into force for two days in such two daily newspapers which are in the approved list of Government for advertisement purpose and which have circulation in the Corporation area, and affix a copy thereof in a conspicuous place in the office of the Municipal Commissioner, and cause an announcement in the Corporation area on the loud speaker.