Legal Document View

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
[Cites 0, Cited by 0] [Section 8(3)] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(3)(v) in Andhra Pradesh Private Security Agencies (Regulation) Rules, 2008

(v)Every Licencee shall abide by the requirements of physical standards for the private security guards and their training as prescribed in these rules as the condition on which the Licence is granted.