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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Meghalaya - Subsection

Section 6(2)(a) in The Meghalaya Police Act, 2010

(a)conviction by a court of law in criminal offence or where charges have been framed by a court in a case involving corruption or moral turpitude; or