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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Goa - Subsection

Section 17(3) in The Goa Private Security Agencies Rules, 2008

(3)In case no report is received from the concerned District Superintendent of Police or any officer of the equivalent or higher rank within the time as provided in sub-rule (2), it shall be deemed that there is no adverse observation against his character and antecedents.