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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1)(b) in The Assam Accounts Service Rules, 1963

(b)if he has more than one wife living or in case of a female candidate who has married a person who has one wife living provided that Governor may, if he is satisfied that there are special grounds for doing so may exempt any person from the operation of this clause;