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(1) in The Punjab Chaukidara Rules (1)Every village watchman shall receive remuneration in cash at the rate of [four hundred]rupees per mensem. An extra remuneration to be fixed by the Deputy Commissioner not exceeding five rupees per month shall be paid to each daffadar.
