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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Madhya Pradesh - Subsection

Section 148(1) in The M.P. Krishi Upaj Mandi (Mandi Nidhi Lekha Tatha Rajya Vipnan Sewa Kl Gathan Kl Riti Tatha Anya Vishaya) Niyam, 1980

(1)No member of the service or officer or servant of a Market Committee who has a wife living shall contract another marriage without first obtaining the permission of the Market Committee and the Appointing Authority notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable to him.