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

State of Madhya Pradesh - Subsection

Section 3(2) in Madhya Pradesh Private Security Agencies Rules, 2012

(2)On receipt of such application, the Controlling Authority shall make, or cause to be made, such enquiries, as it considers necessary to verify the contents of the application and the particulars of the applicants.