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[Cites 0, Cited by 0] [Section 21A] [Entire Act]

State of Rajasthan - Subsection

Section 21A(1) in The Rajasthan Co-Operative Service Rules, 1954

(1)No male candidate who has more than one wife living shall be eligible for appointment to the Service unless Government after being satisfied that there are special grounds for doing so, exempt any candidate from the operation of this rule.