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[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1) in The Private Security Agencies (Regulation) Act, 2005

(1)The State Government shall, by notification, designate an officer not below the rank of a Joint Secretary in the Home Department of the State or an equivalent officer to be the Controlling Authority for the purposes of this Act.