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 14] [Entire Act] State of Andhra Pradesh - Subsection Section 14(1) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008 (1)Any Private Security Agency or the Licence holder who contravenes the provisions of Rule 4 shall be punishable with fine which may extend to ten thousand rupees in each instance apart from cancellation of licence.
