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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) in The Chennai Corporation Servants Conduct Rules, 1968

(1)No Corporation servant who has a wife living shall contract another marriage without first obtaining the permission of the Commissioner, notwithstanding that such subsequent marriage is permissible under the personal law for the time being applicable to him.