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State of Haryana - Section

Section 29 in Punjab Courts Act - Rules Framed under Section 46-A

29. Punishment for violation of rules.

- Any licensed petition-writer who acts in violation of the rules numbered 7, 9, 11, 12, 14, 15, 16, 18, 19, 20, 21 and 24 shall be liable to be suspended, dismissed or reduced.