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

State of Haryana - Subsection

Section 5(3) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

(3)The cash van shall always be escorted by at least two trained armed security guards on board:Provided that more than two armed security guard may be deputed on a secured cash van depending on the amount of cash carried and in accordance with the individual company's insurance guidelines or client contract or terrain of operation.