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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in The M.P. Civil Services (General Conditions of Services) Rules, 1961

(1)No male candidate who has more than one wife living and no female candidate who has married a person having already a wife living shall be eligible for appointment to any service or post:Provided that the Government may, if satisfied that there are special grounds for doing so, exempt any such candidate from the operation of this rule.