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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(2) in The Orissa Private Security Agencies Rules, 2009

(2)On receipt of the application under Sub-rule (1) of this rule, the Controlling Authority shall make such inquiries as it deems necessary to verify the contents of the application and the particulars of the applicant.