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 12] [Entire Act] State of Punjab - Section Section 18 in The Punjab Courts Act, 1918 18. Writing unnecessary petitions. - A licensed petition-writer shall not instigate any person to cause to be written by himself or by any other licensed petition-writer, any petition which he knows to be unnecessary.
