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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(b) in The Central Reserve Police Force Rules, 1955

(b)No man who has more than one wife living shall be eligible for enlistment in the Force, provided that the Central Government may if satisfied that there are special grounds for doing so, exempt any person from the operation of this condition.