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[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

State of Chattisgarh - Subsection

Section 12(4)(a) in Chhattisgarh Police Act, 2007

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