Section 13(1)(l) in The Private Security Agencies (Regulation) Act, 2005

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Union of India - Subsection

Section 13(1)(l) in The Private Security Agencies (Regulation) Act, 2005

(l)that the licence holder has done any act which poses a threat to national security, or did not provide assistance to the police or other authority in the discharge of its duties or acted in a manner prejudicial to national security or public order or law and order.

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Union of India - Subsection

Section 13(1)(l) in The Private Security Agencies (Regulation) Act, 2005