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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Punjab - Subsection

Section 20(xiv) in The Punjab Land Revenue Rules

(xiv)[ under the general or special directions of the Collector, assist by the use of his personal influence and otherwise all officers of Government and other persons, duly authorised by the Collector, in the collection and enrolment of recruits for military services whether combatant or non-combatant.] [Added by Punjab Government notification No. 4666-R-50/4799, dated 1st September, 1950.]