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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(6) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(6)The Agency shall either based on report of the District Superintendent of Police or having been satisfied as to the correctness of the particulars of the applicant by an inquiry conducted by itself, issue Character and Antecedent Certificate in Form-III :Provided that no such certificate shall be cancelled or withdrawn except in circumstances where the police report is cancelled by the District SP concerned or the persons ceases to be an employee of the Agency.