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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Madhya Pradesh - Subsection

Section 12(iv) in Madhya Pradesh Private Security Agencies Rules, 2012

(iv)the Controlling Authority has obtained a no objection certificate from the District Superintendent of Police or the Commissioner of Police, as the case may be, of the district where the Agency has its principal place of business: