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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of West Bengal - Subsection

Section 81(4) in West Bengal Municipal (Employees' Service) Rules, 2010

(4)No employee who has a wife or husband living shall contract another marriage without obtaining previously the dissolution of the first marriage in accordance with the laws in force, notwithstanding such second marriage is permissible under any personal law of the community to which he belongs.