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 18] [Entire Act] State of Punjab - Subsection Section 18(2) in Punjab Prisoners (Attendance In Courts) Rules, 1969 (2)When a prisoner is sick, suitable means of conveyance shall be provided on a certificate under the hand of the Medical Officer of the Prison from which he is removed.
