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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in The M.P. Municipal Service (Executive) Rules, 1973

(1)No male candidate who has more than one wife living and no female candidate who has married a person having already a wife living shall be eligible for appointment to the service or post :Provided that the Government may, if satisfied that there are special grounds for doing so, exempt any such candidate from the operation of this sub-rule.