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 21(2)] [Section 21] [Entire Act] State of Kerala - Subsection Section 21(2)(i) in Kerala Habitual Offenders Act, 1960 (i)the conditions for, and the manner of, approving or certifying privately-managed settlements;