Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 20(4)] [Section 20] [Entire Act]

State of Uttarakhand - Subsection

Section 20(4)(i) in The Uttarakhand Police Act, 2007

(i)on 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; or