Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Punjab - Section Section 28 in Punjab Home Guards Rules, 1963 28. Summary powers of Commanders. [Section 9(b)] - The nature of the punishments that may for good and sufficient cause, be imposed summarily, the members on whom such punishments may be imposed and the authorities empowered to impose them shall be as specified in Appendix 'C'.
