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

State of Jammu-Kashmir - Subsection

Section 3(1) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(1)Every application by an Agency for the grant of a license under sub-section (1) of section 6 of the Act shall be made to the Controlling Authority in the format prescribed in Form V.