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State of Haryana - Section

Section 31 in Punjab Courts Act - Rules Framed under Section 46-A

31. Authority competent to impose penalty.

- Any breach of rules or other misconduct punishable under these rules shall be cognizable by the District Judge under whom the petition-writer concerned holds his licence :Provided that a breach of rule 2 shall be cognizable by the District Judge of the district in which the alleged breach occurred.