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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(4) in Madhya Pradesh Private Security Agencies Rules, 2012

(4)The licencee shall intimate the Controlling Authority about any criminal case registered against himself or against a private security guard or supervisor or all personnel engaged by the Agency within ten days of his knowledge of registration of First Information Report. A copy of such communication shall also be sent to the officer in charge of the police station where the said person resides,