Section 6 in THE CENTRAL INDUSTRIAL SECURITY FORCE (AMENDMENT) ACT, 2009
6. Amendment of section 10. -
In section 10 of the principal Act,-(i)in clause (c), after the word "safeguard", the words "any joint venture, private industrial undertaking and" shall be inserted;(ii)in clause (h), after the words "any other duty", the words "within and outside India" shall be inserted.
