Section 2 in The Central Industrial Security Force (Amendment and Validation) Act, 1999
2. Amendment of long title.
In the Central Industrial Security Force Act, 1968 (50 of 1968) (hereinafter referred to as the principal Act), for the long title, the following long title shall be substituted, namely:"An Act to provide for the constitution and regulation of an armed force of the Union for the better protection and security of industrial undertakings owned by the Central Government, certain other industrial undertakings, employees of all such undertakings and to provide technical consultancy services to industrial establishments in the private sector and for matters connected therewith.".
