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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(c) in The Goa Private Security Agencies Rules, 2008

(c)"Armoured car service" means the service provided by deployment of armed guards alongwith armoured car and such other related services which may be notified by the Central Government or as the case may be, by the State Government from time to time;