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

State of Madhya Pradesh - Subsection

Section 5(7) in Madhya Pradesh Private Security Agencies Rules, 2012

(7)The Controlling Authority shall lay down norms and the procedure for grant of recognition to training institutions, both public and private, for the purpose of imparting training to private security guards and supervisors in accordance with these rules.