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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Haryana - Subsection

Section 27(ii) in Punjab Courts Act - Rules Framed under Section 46-A

(ii)Every order of prohibition passed under this rule shall be communicated to the Court under which the petition-writer affected holds his licence and such Court shall forthwith endorse the substance and date of the order on the licence under his own signature.