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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(3) in Bihar Private Security Agencies Rules, 2011

(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, a copy of the application for licence and its attachments shall be sent to the concerned Districts Superintendent:of Police, for verification and report.