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[Cites 0, Cited by 4] [Section 86] [Entire Act]

State of Kerala - Subsection

Section 86(2) in Kerala Police Act, 2011

(2)A person against whom a criminal case for an offence involving proclivity of violence or moral turpitude is pending before a court of law shall be entitled to appear for recruitment, to get selected and to undergo training, but shall be entitled for permanent appointment only after being acquitted.