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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(2) in The Punjab Chaukidara Rules

(2)[ provided also that when, under existing arrangements no village watchman has been appointed to a village, the post of a watchman may be created by the order of the Deputy Commissioner] [Punjab Government Notification No. 1564SH58/20569, dated the 13th March, 1958. ].