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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(1) in M.P. Panchayat Services (Conduct) Rules, 1998

(1)No Panchayat Servant who has a wife living shall contract another marriage without first obtaining the permission of the Panchayat, notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable him.