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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(1) in Assam Health Service Rules, 1995

(1)No person shall be eligible for appointment to the service-
(a)unless he is citizen of India, and
(b)if he has more than one wife living or in case of female candidate who has married a person who has one wife living :
Provided that the Governor may if he is satisfied that there are special ground for doing so, exempt any person from the operation of this clause.