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 33] [Entire Act] State of Punjab - Subsection Section 33(3) in The Punjab Probation of Offenders Rules, 1962 (3)The Index Card and the Chronological Register shall be preserved for at least ten years more after the destruction of the history-sheets to which they relate.
