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

State of Andhra Pradesh - Subsection

Section 8(2) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(2)The application shall be accompanied with the prescribed fee in shape of crossed bank draft/demand draft or banker's Cheque payable to the controlling authority of the state concerned where the application is being made. The fee for grant of licence is same as in sub-section (3) of Section 7 of the Act.