Section 4 in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
4. Persons or Private Placement Agency not to operate without licence.
- No person or Private Placement Agency shall carry on or commence the business of Private Placement Agency, unless he holds a Licence issued under this Act:Provided that a Private Placement Agency which came into existence before the notification of his Act, shall obtain Licence within Ninety days of the notification of this Act.
