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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Private Security Agencies (Regulation) Act, 2005

(3)On receipt of an application under sub-section (1), the Controlling Authority may, after making such inquiries as he considers necessary and by order in writing, renew the licence or refuse to renew the same:Provided that no order of refusal shall be made except after giving the applicant a reasonable opportunity of being heard.