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[Cites 0, Cited by 0] [Section 13] [Entire Act]

NCT Delhi - Subsection

Section 13(2) in Delhi Private Security Agencies (Regulation) Rules, 2009

(2)No such opportunity for showing cause and being heard shall be necessary when the licence is suspended temporarily pending an enquiry against the holder of the licence for contravention of any of the grounds as mentioned in section 13(1) of the Act or any order made there under or of any of the conditions of the licence granted to him.