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

State of Mizoram - Subsection

Section 6(2)(d) in Mizoram Police Act, 2011

(d)indictment in any criminal or disciplinary proceedings or on the counts of corruption or moral turpitude; or charges having been framed by a court of law in such cases.