Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 9] [Entire Act] State of Haryana - Subsection Section 9(2) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019 (2)The private security agency shall ensure that secured cash van shall be deployed for carrying cash of more than ten lakh rupees per trip.
