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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Odisha - Subsection

Section 4(1)(c) in The Orissa Private Security Agencies Rules, 2009

(c)by relying on the report received from the police authorities signed under the authority of the District Superintendent of Police or an officer of the equivalent or higher rank of the concerned district or the Commissioner of Police or an officer not below the rank of Deputy Commissioner of Police, in case of Commissionerate.