Section 6(2)(e) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015

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(e)a fee of rupees-

(i)five thousand, if the private security agency is operating in one district of the State ;

(ii)ten thousand, if the agency is operating in more than one but up to five districts of the State ; and

(iii)twenty thousand, if it is operating in the whole State.

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