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 16] [Entire Act] State of Punjab - Subsection Section 16(ii) in The Restriction of Habitual Offenders (Punjab) Act, 1918 (ii)the times and places at which and the mode in which persons shall report themselves when required to do so under this Act;
