Section 23 in Punjab Courts Act - Rules Framed under Section 46-A
23. Rules as to practice.
- No licensed petition-writer shall practice,(1)contrary to the term of licence;(2)in any Panchayat of which he is a member or Sarpanch;(3)in any Court or office in which he has been forbidden to practice, while such prohibition is in force;(4)after his licence has been or should have been surrendered under these rules; or(5)while under suspension.
