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State of Haryana - Section

Section 2 in Punjab Courts Act - Rules Framed under Section 46-A

(2)that these rules shall not apply to any Advocate, Pleader or Mukhtiar in respect of a petition written, for presentation to a Court in which he is qualified to practice, whether such petition be written by himself or his clerk or on his behalf;Provided that in the latter case it is signed by the employer.