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

State of Andhra Pradesh - Subsection

Section 3(3)(a) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(a)The Controlling Authority shall obtain a no objection certificate from the District Superintendent of Police of the District concerned, where the Private Security Agency intends to commence its activities. For this purpose it will send to him a copy of the application for Licence and its attachments for verification and report.