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

State of Odisha - Subsection

Section 9(3) in The Orissa Private Security Agencies Rules, 2009

(3)The Controlling Authority may review the continuation or otherwise of licence of such Agencies which may not have adhered to the conditions of ensuring the required training.Note. - In the name of the Private Security Agency, no words like, Indian, National or any other such words which give the impression of any Government patronage, shall be used.