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State of Jammu-Kashmir - Section

Section 15 in Jammu and Kashmir Private Security Agencies (Regulation) Act, 2015

15. Inspection of licensee, etc.

- The controlling authority or any other officer authorized by it in this behalf may at any reasonable time, enter the premises of the private security agency and inspect and examine the place of business, the records, accounts and other documents connected with the licence and may take copy of any document.