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State of Punjab - Section

Section 13 in The Punjab Courts Act, 1918

13. Manner of drafting Petitions. - Every licensed Petition-writer in writing petitions shall confine himself to expressing in plain and simple language, such as the petitioner can understand, and in concise and proper form,the statements and objects of the petitioner and shall not introduce any argument or quotations from a Law Report or other Law Book, or refer to any decision not brought to his notice by the petitioner.