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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(3) in Rajasthan private Security Agencies (Regulation) Rules, 2006

(3)The security guard shall have to successfully undergo the training specified by the Controlling Authority. On completion of the training each successful trainee shall be awarded a certificate in Form VII by the training institute or organization.