(1) This Act may be called the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014. (2) It extends to the whole of India except the State of Jammu and Kashmir*. (3) It shall come into force on such date 1 as the Central Government may, by notification in the Official Gazette, appoint; and different dates may be appointed for different States and any reference in any provision to the commencement of this Act shall be construed in relation to any State as a reference to the coming into force of that provision in that State. (4) The provisions of this Act shall not apply to any land, premises and trains owned and controlled by the Railways under the Railway Act, 1989 (24 of 1989). STATE AMENDMENT Union Territory of Jammu and Kashmir and Ladakh Section 1.-- In sub-section (2), omit 'except the State of Jammu and Kashmir'. [ Vide Union Territory of Jammu and Kashmir Reorganisation (Adaptation of Central Laws) Second Order, 2020, Notification No. S.O. 3465(E), dated (5-10-2020) and vide Union Territory of Ladakh Reorganisation (Adaptation of Central Laws) Order, 2020, notification No. S.O. 3774(E), dated (23-10-2020).]Open in Lexace · Ask the AI about this section
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