Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in Madhya Pradesh Private Security Agencies Rules, 2012

(2)Every security guard and supervisor concerned with the management of security services rendered by the Private Security Agency shall have to successfully undergo the training. On completion of training, each successful trainee shall be granted a training certificate in Form III by the recognized institute.