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 19(1)] [Section 19] [Entire Act] State of Punjab - Subsection Section 19(1)(iv) in Punjab Detenus (Conditions of Detention) Order, 1981 (iv)shall attend roll can and answer to his name in persons at such time and place with the Jail as may be appointed by the Superintendent;