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 4] [Entire Act] State of Punjab - Section Section 17 in The Punjab Courts Act, 1918 17. Court may order a petition-writer to re-write a petition. - Every licensed petition-writer shall re-write at his own cost any petition written by himself, when required to do so by order of competent authority.
