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[Cites 0, Cited by 0] [Section 12(7)] [Section 12] [Entire Act]

State of Andhra Pradesh - Subsection

Section 12(7)(i) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(i)The Private Security Agency should furnish the information regarding occurrence of any Criminal Acts in its knowledge to Controlling Authority immediately under intimation to Superintendent of Police/ Commissioner of Police.