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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(12) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(12)The fee charged for the services rendered by the Agency shall be reasonable and if at any point of time, it is reported to the Controlling Authority that the fee charged is not reasonable or uniform, he may issue appropriate directions to the Agency for bringing rationality in the fees so charged.