Section 6(1)(c) in The Private Security Agencies (Regulation) Act, 2005

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Union of India - Subsection

Section 6(1)(c) in The Private Security Agencies (Regulation) Act, 2005

(c)keeping links with any organisation or association which is banned under any law on account of their activities which pose threat to national security or public order or there is information about such a person indulging in activities which are prejudicial to national security or public order; or

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Union of India - Subsection

Section 6(1)(c) in The Private Security Agencies (Regulation) Act, 2005