Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(4) in Rajasthan private Security Agencies (Regulation) Rules, 2006

(4)The District Superintendent of Police shall send his report/no objection certificate in Form II within 30 days. He shall retain copy of report/no objection certificate in his office record and in the concerned police station.