Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 3 in Punjab Document Writers Licensing Rules, 1961

3. Persons by whom documents may be written.

(1)After a month of the publication of these rules in the official Gazette, no person shall practise as a document-writer except under a license granted by the Licensing Authority.
(2)No registering officer shall accept any document for registration which is not written by a licensed document writer or the executant himself.