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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Goa - Subsection

Section 21(3) in The Goa Private Security Agencies Rules, 2008

(3)The private security guard will have to successfully undergo the training as specified by the Controlling Authority. On completion of the training, each successful trainee will be awarded a certificate in Form VIII by the Agency or organization conducting such training.