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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Meghalaya - Subsection

Section 6(1)(d) in The Meghalaya Police Act, 2010

(d)Indictment in any criminal or disciplinary proceedings or on the counts of corruption or moral turpitude; or against whom charges have been framed by a court of law in such cases;