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] [Entire Act] State of Uttar Pradesh - Subsection Section 11(1) in The U.P. Habitual Offenders' Restriction Act, 1952 (1)The State Government may establish and maintain industrial, agricultural or other settlement for the purpose of reforming of habitual offenders.
