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State of Uttar Pradesh - Section

Section 13 in The Group 'D' Employees Service (U.P.) Rules, 1985

13. Marital status.

- A male candidate who has more than one wife living or a female candidate who has married a man already having a wife living shall not be eligible for appointment to the Establishment :Provided that the Government may, if satisfied that there exist special grounds for doing so, exempt any person from the operation of this rule.