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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(4) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(4)On the basis of verification so conducted, the District Superintendent of Police and the CID will give its No Objection or otherwise, as the case may be, to the commencement of the activities by the Agency in a district(s).