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

State of Haryana - Subsection

Section 5(2) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

(2)Every secured cash van shall have the following minimum staff, possessing the qualifications and training laid down under section 10 of the Act, on board for every single cash transportation activities, namely: -
(i)Driver - one;
(ii)Armed security guards - two; and
(iii)ATM officer or custodian - two.