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State of Uttar Pradesh - Section

Section 13 in U.P. Judicial Officers' Service Rules, 1960

13. Bigamous marriage.

- A man who has more than one wife living, or a woman who has married a man already having a wife living, shall not be eligible for appointment to the Service :Provided that the Governor may, if satisfied that there are special grounds for doing so, exempt any person from the operation of this rule.