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 41A in The Punjab Chaukidara Rules 41A. [ [See Punjab Government Notification No. 405, dated the 6th April, 1898.] No village watchman shall be liable to transfer from one village to another.]
