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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in The Rajasthan Women and Child Development (State and Subordinate) Service Rules, 1998

(2)No female candidate who is married to a person' having already a wife living shall be eligible for appointment to the service unless the Government, after being satisfied that there are special grounds permissible under the personal law for doing so, exempt any female candidate from the operation of this rule.