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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 9(4) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(4)The Controlling Authority shall not refuse the license unless the applicant has been given a reasonable opportunity of being heard and the grounds on which license is refused shall be recorded in the order.