Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 14 in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016 14. Register to be maintained by the Agency. - Register required to be maintained under the Act by the Agency shall be in Form-VIII and shall contain the details as per section 14 of the Act.
