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State of Andhra Pradesh - Section

Section 10 in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

10. Registers to be maintained by the agency.

- The registers required to be maintained under the Act by the Private Security Agency shall be in the form at Form VIII consisting of 5 parts i.e., Part I Management Details, Part-II-Private Security Guards and Supervisors, Part III-Customers, Part IV-Duty Roaster and Part V-Service Particulars of Security Guards and Supervisors.