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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Punjab - Subsection

Section 3(3)(b) in Punjab Civil Services (General and Common Conditions of Service) Rules, 1994

(b)An affidavit to the effect that he was never convicted for any criminal offence involving moral turpitude and that he was never dismissed or removed from service or any State Government or of Government of India, or of any Public Sector Undertaking.