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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Rajasthan - Subsection

Section 21(2)(c) in The Rules For the Administration, Admission and Rehabilitation of Persons in Homes and Shelters, 1970

(c)The suitor is an unmarried person or a widower with or without children. In the case of a person having a living wife, he must get a legal divorce of such a wife and the divorce certificate from a competent court shall be produced for verification.