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(2)] [Section 16] [Entire Act] State of Punjab - Subsection Section 16(2)(i) in Punjab Habitual Offenders (Control and Reform) Act, 1952 (i)the place and time at which, and the persons before whom, registered persons shall report in accordance with the provisions of Section 13;