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[Cites 0, Cited by 19] [Entire Act]

State of Punjab - Section

Section 21 in The Punjab Courts Act, 1918

21. Surrender of licence. - Every licensed petition-writer,

(1)the operation of whose licence is suspended under rule 8,
(2)who enters the service of Government, or of a legal practitioner, or
(3)who is suspended or dismissed under these rules, shall forthwith surrender his licence to the Court under which it was held.