Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 7] [Entire Act] Union of India - Subsection Section 7(c) in THE CENTRAL INDUSTRIAL SECURITY FORCE (AMENDMENT) ACT, 2009 (c)in the proviso to sub-section (2), for the words "one month's notice", the words "three month's notice" shall be inserted.
