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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(7) in Madhya Pradesh Private Security Agencies Rules, 2012

(7)The police authorities shall ensure that character and antecedent verification report and the report of verification of criminal history of the person for the purpose of sub rule (6), are issued within eighty days and ten days respectively of the receipt of the request failing which it shall be presumed that they have nothing adverse to report.