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 0] [Entire Act] State of Punjab - Section Section 8 in Hindu Marriage (Punjab) Rules, 1956 8. Presentation of petition. - Every petition or application under the Act shall be presented to the Court in person or through an Advocate or a Pleader or a recognised agent.
