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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Uttarakhand - Subsection

Section 56(3) in The Uttarakhand Police Act, 2007

(3)No person having any of the disqualifications laid down below, shall be enlisted, if—
(a)He has been convicted for an offence involving moral turpitude;
(b)A case involving a criminal charge, is either under trial or is under investigation against him.