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 Haryana - Subsection Section 16(2)(g) in Punjab Habitual Offenders (Control and Reform) Act, 1952 (g)the conditions as to passes under which persons may be permitted to leave the place in which they are settled or restricted;