Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Andhra Pradesh - Subsection Section 2(e) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008 (e)"The Controlling Authority" means the Controlling Authority as notified and appointed by the Government under subsection (1) of Section 3 of the Act.
