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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(1)(e) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015

(e)that the licence holder by using any letter head, advertisement or any other printed matter or in any other manner represented that the private security agency is an instrumentality of the Government or such agency is or has been using a name different from that for which licence has been granted ;