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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(4)(d) in The Goa Private Security Agencies Rules, 2008

(d)Whether the applicant has been convicted by a competent court for an offence, the prescribed punishment for which is imprisonment of a term not less than two years;