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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Assam - Subsection

Section 11(1) in The Assam Finance Service Rules, 1963

(1)No person shall be qualified for appointment to the service-
(a)unless he is citizen of India; and
(b)if he has more than one wife living :
Provided that the Governor may, if he is satisfied that there are special grounds for doing so, exempt any person from the operation of Clause (b).