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 3] [Entire Act] State of Haryana - Subsection Section 3(1) in Haryana Private Security Agencies (Private Security to Cash Transportation Activities) Rules, 2019 (1)No private security shall be provided by the private security agency for cash transportation activities unless he holds a license under the Act.
