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

State of Andhra Pradesh - Subsection

Section 3(1) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(1)Every applicant while making an application to the Controlling Authority for the issue of a Licence shall enclose the Form 1 along with Form III (to be issued by the village secretary and attested by Tahasildar) for verification of his antecedents and (Form V) for grant of fresh Licence or (Form V(a)) for renewal thereof. In case of a company, the applicant shall also attach completed Form I and Form III (to be issued by the village secretary and attested by Tahasildar) for every proprietor, Majority shareholder, partner and director of the company as if they were also the applicants.