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

State of Bihar - Subsection

Section 6A(i) in The Bihar Civil Service (Executive Branch) and the Bihar Junior Civil Service (Recruitment) Rules, 1951

(i)No male candidate shall be eligible for appointment if he had married before attaining the age of [22 years] : Provided that this restriction shall not apply to persons who had married on or before the 31st July, 1955.