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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 12(3) in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015

(3)Every order of suspension or cancellation of a licence shall be in writing and shall specify the reasons for such suspension or cancellation and a copy thereof shall be communicated to the person affected.