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[Cites 0, Cited by 0] [Section 311(2)] [Section 311] [Entire Act]

Union of India - Subsection

Section 311(2)(a) in Constitution of India, 1950

(a)[ where a person is dismissed or removed or reduced in rank on the ground of conduct which has led to his conviction on a criminal charge; or [Substituted by the Constitution (Fifteenth Amendment) Act, 1963, Section 10, for Clauses (2) and (3) (w.e.f. 5.10.1963). ]