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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(i) in Bihar Police Act, 2007

(i)"Moral Turpitude" means involvement in any crime which includes violence, fraud, deciet peddling of drugs or crime against the state or any crime related to it, wherein a punishment of three years or more has been specified.