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(1)] [Section 18] [Entire Act] State of Punjab - Subsection Section 18(1)(iv) in Punjab Detenus (Conditions of Detention) Order, 1974 (iv)shall attend roll call and answer to his name in person at such time and place within the Jail as may be appointed by the Superintendent;