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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Assam - Subsection

Section 14(1)(b) in Assam Education Service Rules, 1982

(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 Government may, if it is satisfied that there are special grounds for doing so, exempt any person from the operation of this rule.