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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Punjab - Subsection

Section 4(3)(b) in Punjab Home Guards and Civil Defence (Class I) Service Rules, 1988

(b)an affidavit to the effect that he was never convicted of any criminal offence and that he was never dismissed or removed from service of any State Government or Government of India or any public sector undertaking.