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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of West Bengal - Subsection

Section 78(g) in West Bengal Municipal (Employees' Service) Rules, 2010

(g)Every employee shall after his marriage. submit a declaration to the appointing authority stating that he has not taken any dowry before, after or at the time of his marriage. Such declaration shall be signed by either of the spouse, father and father-in-law of the employee.