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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in Rajasthan private Security Agencies (Regulation) Rules, 2006

(2)The Controlling Authority shall send copy of the application for license and its enclosures for verification in duplicate to District Superintendent of Police for obtaining his report/no objection certificate, of the concerned District, where the Agency intends to commence its activities.