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State of Uttar Pradesh - Section

Section 13 in The U.P. Cane Development Department Ministerial Service Rules, 1978

13. Marital Status.

- No male candidate who has more than one wife living or a female candidate who has married a man already having a wife living shall be eligible for appointment to the service:Provided that the Governor may, if satisfied that there are special grounds for doing so, exempt any persons from the operation of this rule.