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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Haryana - Subsection

Section 4(b) in Punjab Courts Act - Rules Framed under Section 46-A

(b)Petition-writers of the second grade, who may practice petition- writing on the original side of the Court of only District Magistrate, Collectors and District Judges and in Criminal, Civil or Revenue Courts and offices of equal or inferior jurisdiction.