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

State of Jammu-Kashmir - Subsection

Section 4(3) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(3)The Controlling Authority or any officer authorized by him, shall forward the application along with its attachments to the ClD and the District Superintendent of Police concerned for verification/report of particulars of the applicant and recommendations thereof.