Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(1) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019

(1)The private security agency involved in cash transportation activities shall ensure that no secured cash van carries cash of more than five crores rupees per trip.