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] [Section 3] [Entire Act] State of Punjab - Subsection Section 3(3) in Punjab Home Guards Rules, 1963 (3)The Government may appoint such number of officers as it may think fit for the purpose of assisting the Commandant-General and the Gram Raksha Dal Chief and may assign to them such ranks and such duties as it may think fit.
