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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(2) in Rajasthan Rural Development and Panchayati Raj State and Subordinate Service Rules, 1998

(2)No female candidate who is married to a person having already a wife living shall be eligible for appointment to the service unless Government, after being satisfied that there are special grounds permissible under personal law for doing so, exempt any female candidate from the operation of this rule.