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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan private Security Agencies (Regulation) Rules, 2006

(1)On receipt of the application referred to in sub-rule (1) of Rule 3, the Controlling Authority shall make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.