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 4] [Entire Act] State of Punjab - Subsection Section 4(ii) in Petty Offence Trial (Trial by Special Judicial Magistrates) Rules, 1996 (ii)The penal of suitable persons prepared by District and Sessions Judge shall be forwarded to the High Court;
