Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Goa - Subsection

Section 13(xii) in The Goa Private Security Agencies Rules, 2008

(xii)[ The licensee shall ensure that a person to be employed or engaged as a private security guard, other than the person specified in sub-section (3) of section 10 of the Act, is a resident of the State of Goa for at least ten years; [Inserted by the First Amendment Rules, 2013]