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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(5) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(5)If a guard is involved in a criminal case at the place of his duty, it is the Agency which shall be responsible for reporting the matter to the nearest Police Station as well as the Police Station of his native place.