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 11(2)] [Section 11] [Entire Act] Bombay Presidency - Subsection Section 11(2)(a) in The Bombay Habitual Offenders Act, 1959. (a)the nature of the offences of which the registered offender has been convicted, and the circumstances in which the offences were committed;