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Calcutta HC Directs State to Take Proactive Steps to Ensure Implementation of Street Vendors Act - (02 Dec 2021)

CIVIL

Calcutta High Court has observed that there is a duty cast on the State of West Bengal to implement the provisions of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 and the 2018 Rules framed thereunder. The Court has directed the State to file an affidavit before the Court detailing a route map in this regard within 4 weeks.

Tags : CALCUTTA HIGH COURT   IMPLEMENTATION OF STREET VENDORS ACT  

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