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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Bihar - Subsection

Section 10(2) in Bihar Private Security Agencies Rules, 2011

(2)Every application referred to in sub-rule (i) shall be accompanied by a demand draft or bankers cheque showing the payment of fees as prescribed under clause (3) of section 7, payable to Controlling authority The Home (Special) Department, Bihar, Patna and payable at State Bank of India, Secretariat Branch, Patna.