Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Goa - Section

Section 6 in The Goa Private Security Agencies Rules, 2008

(6)If the Controlling Authority finds the application incomplete in any manner as per Rules, shall immediately intimate the applicant of the shortcomings in the application and inform the applicant that the period of sixty days provided for in sub-section (4) of section 7 of the Act shall be considered from the date of receipt of application, complete in all respects.