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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Chattisgarh - Subsection

Section 7(7) in Chhattisgarh Auxiliary Armed Police Force Act, 2011

(7)No person, who has been convicted for any offence or against whom criminal proceedings have been instituted in any court or possesses such other disqualification as may be prescribed, shall be selected for appointment to the force.