Section 2(1)(e) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(e)"private security" or "private security agency" shall have the same meaning as assigned to it in clause (f) or clause (g) of section 2 of the Act;

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