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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Odisha - Subsection

Section 9(1) in The Orissa Private Security Agencies Rules, 2009

(1)The Controlling Authority, after receiving an application under Sub-rule (1) of Rule-8 shall grant a licence to the Agency in Form-VI after completing all the formalities and satisfying itself about the suitability of the applicant and also need for granting the licence for the area of operation applied for.