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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(5) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(5)The CID and the District Superintendent of Police shall furnish the requisite No Objection or otherwise within thirty (30) days of receipt of requisition from the Controlling Authority or any other officer authorized for the purpose.