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[Cites 0, Cited by 0] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(a) in The Central Industrial Security Force Rules, 2001

(a)
(i)he is a citizen of India; or
(ii)he belongs to such categories of persons as may, from time to time, be declared by the Central Government as being eligible for appointment to the Force;