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 30] [Entire Act] State of Haryana - Subsection Section 30(1) in Punjab Courts Act - Rules Framed under Section 46-A (1)habitually writes petitions contrary to rule 3 or containing irrelevant matter, or which are informal or otherwise objectionable, or
