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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of West Bengal - Subsection

Section 3(3) in West Bengal Private Security Agencies (Regulation) Rules, 2007

(3)The Controlling Authority shall obtain a no objection certificate from the Superintendent of Police of the concerned District, or in case of Kolkata from the Commissioner of Police, Kolkata or an officer authorised by him not below the rank of Deputy Commissioner of Police, as the case may be, where the applicant intends to commence its activities. For the purpose, the Controlling Authority shall send to him a copy of the application for licence and its attachments for verification and report.