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 8] [Entire Act] State of Punjab - Subsection Section 8(ii) in The Punjab Courts Act, 1918 (ii)When order of suspension may be withdrawn. - If the Petition-writer produces his licence for inspection at any time before the 31st day of August of the following year, the order of suspension may be withdrawn subject to a charge of rupees five:
