Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(2) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008 (2)Any private security agency or the Licence holder who contravenes the provisions of Rules 5, 6, 7, 10, 11 and 12(1) shall be punishable with fine which may extend to five thousand rupees in each instance apart from cancellation of licence.
