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[Cites 0, Cited by 5] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Private Security Agencies (Regulation) Act, 2005

(1)Any person who contravenes the provisions of section 4 shall be punishable with imprisonment for a term which may extend to one year, or with fine which may extend to twenty-five thousand rupees, or with both.