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[Cites 0, Cited by 1] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

(4)Any person who is aggrieved by the decision of the committee may prefer an appeal to the local authority in such form, within such time and in such manner as may be prescribed.