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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(f) in Madhya Pradesh Private Security Agencies Rules, 2012

(f)"recognized institute" means any Home Guard/ Civil Defense/ Police or Paramilitary Training Institution or such other training institution, as approved by the Controlling Authority.