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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Goa - Subsection

Section 8(4)(e) in The Goa Private Security Agencies Rules, 2008

(e)Whether the applicant has been keeping links with any organization or association which is banned under any law on account of their activities which pose threat to national security or public order or there is information about such a person indulging in activities which are prejudicial to National security or public order;