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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Jharkhand - Subsection

Section 6A(ii) in The Jharkhand Civil Service (Executive Branch) & Jharkhand Junior Civil Services (Recruitment) Rules, 2001

(ii)After appointment a person shall not marry until he reaches the age of 22 years, except with the permission of Government, and if he marries before the age of 22 years without such permission, his service may be terminated.]