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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(2)(b) in Chhattisgarh Private Placement Agencies (Regulation) Rules, 2014

(b)If the Private Placement Agency is operating in more than one district but not exceeding five districts, then agency has to furnish fee of rupees five thousand along with bank guarantee of rupees one lakh;