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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(3) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(3)The Agency shall cause an inquiry into the correctness of the particulars filled in by the applicant in Form-II either by itself or by sending the form to the respective District Superintendent of Police and CID Headquarters, J&K. Where Form-II is forwarded to the District Superintendent of Police for verification, the Agency shall pay a fee of Rs. 50/- in the form of a Treasury Receipt creditable to Major Head-0055.