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] [Section 3] [Entire Act] State of Andhra Pradesh - Subsection Section 3(2) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008 (2)On receipt of such application, the Controlling Authority may make such inquiries, as it considers necessary to verify the contents of the application and the particulars of the applicant.
