Section 36 in Punjab Courts Act - Rules Framed under Section 46-A
36. High Court may grant a new licence or restore a suspended licence.
- The High Court may, at any time, for sufficient reason, grant a new licence to any licensed petition-writer who has been dismissed or direct that any licence of which the operation has been suspended by an order under rules 30 and 33 or by the petition-writer entering the service of Government or a legal practitioner, be restored to him.
