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[Cites 0, Cited by 0] [Section 29(4)] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(4)(v) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017

(v)any candidate who performed remarriage which is not against any law and before such remarriage he is not disqualified for appointment under this sub-rule, he shall not be disqualified if any child is born out of single delivery from such remarriage.