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] [Section 5] [Entire Act] State of Punjab - Subsection Section 5(iii) in The Punjab Courts Act, 1918 (iii)Form and grant of licence. - The licence shall be in Form A annexed to these rules, and will be granted by the District Judge concerned with the previous sanction of the High Court in each case.
