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 35] [Entire Act] State of Punjab - Subsection Section 35(vii) in Punjab Petition Writers (Revenue) Rules, 1982 (vii)date on which the name of the petition-writer was struck off due to the petition-writer having left the practice for over three years as provided under rule 30 of the said rules
