Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Odisha - Subsection Section 8(3) in The Orissa Private Security Agencies Rules, 2009 (3)Every application referred to in Sub-rule (1) shall be either personally delivered to the Controlling Authority or sent to him by Registered Post.
