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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1)(vi) in Madhya Pradesh Private Security Agencies Rules, 2012

(vi)Has completed eighteen years of age but has not attained the age of sixty five years. But first appointment only up to 45 years, after which outdoor training not possible.