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 2] [Section 21] [Entire Act] State of Punjab - Subsection Section 21(3) in The Punjab Courts Act, 1918 (3)who is suspended or dismissed under these rules, shall forthwith surrender his licence to the Court under which it was held.
