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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Madhya Pradesh - Subsection

Section 3(3) in Madhya Pradesh Private Security Agencies Rules, 2012

(3)The Controlling Authority shall obtain a no objection certificate from the District Superintendent of Police of the concerned district where the Agency intends to commence its activities. For this purpose it will send to him a copy of the application for licence and its attachments for verification and reports.