Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Uttar Pradesh - Subsection Section 16(b) in The U.P. Industrial Development Authorities Centralized Service Rules, 2018 (b)who, having a spouse living, has entered into or contracted a marriage with any person shall not be eligible for appointment to a post in the service:
