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] [Entire Act] State of Maharashtra - Section Section 16 in The Maharashtra Habitual Offenders Rules, 1960 16. A pass granted under rule 14 may at any time be withdrawn by the authority granting it and the leave granted shall thereby be cancelled.
