Section 4(1) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014
(1)Every applicant while making an application to the Controlling Authority for issue of fresh license or renewal shall enclose with the application Form-II for verification of its antecedents. In case, the applicant is a company or a firm, separate Form-II for every proprietor, majority shareholder, partner or director, as the case may be, shall be enclosed, as if they are also the applicants.
