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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(2) in The Goa Private Security Agencies Rules, 2008

(2)The Controlling Authority shall obtain a no objection certificate from the District Superintendent of Police of the concerned District where the applicant intends to commence the business of Agency. For this purpose, the Controlling Authority will send to him a copy of the application in Form I for verification of the character and antecedents and Form II for grant of a new licence or renewal of the existing licence, as the case may be, and its attachments, for verification and report.