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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(c) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

(c)"cash handling agency", "cash replenishment agency" or "cash-in-transit agency" means an agency or entity, by whatever name called, engages in cash transportation activities;