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

State of Odisha - Subsection

Section 3(3) in The Orissa Private Security Agencies Rules, 2009

(3)The Controlling Authority shall obtain a no objection certificate from the Superintendent of Police of the concerned district, or in case of Bhubaneswar-Cuttack from the Commissioner of Police, Bhubaneswar-Cuttack as the case may be, where the applicant intends to commence its activities. For the purpose, the Controlling Authority shall send to him a copy of the application for licence and its attachments for verification.