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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(e) in The Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2018

(e)credit history check - the private security agency shall conduct a credit history check of every individual appointed or engaged to ensure that wilfull credit defaulters are not appointed or engaged for the cash transportation activities;