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 44 in The Punjab Chaukidara Rules 44. Any village headman violating any of these rules, shall, on conviction before a Magistrate, be punished with fine not exceeding Rs. 800, or with imprisonment, with or without hard labour for a term not exceeding three months or with both.
