Section 6(2)(a) in Bihar Police Act, 2007

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

State of Bihar - Subsection

Section 6(2)(a) in Bihar Police Act, 2007

(a)He has been convicted by any court for any punishable crime or he has been charge sheeted by any court for being involved in any case of corruption, of moral turpitude; or,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Bihar - Subsection

Section 6(2)(a) in Bihar Police Act, 2007