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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(4) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

(4)Where the secured cash van is a medium motor vehicle, one armed guard shall sit in the front along with the driver and another in the rear portion of the van and while in transit, loading or unloading, nature's call, tea or lunch break, at least one armed security guard shall remain present with the secured cash van all the time.