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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(4) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(4)The controlling authority shall grant a Licence to the security agency in the format annexed as Form VI after completing all the formalities and satisfying itself. The Controlling Authority may refuse granting of above licence in case any of the prescribed conditions are not satisfied and shall inform the concerned in writing.
(b)Renewal of Licence and conditions