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 42(1)] [Section 42] [Entire Act] State of Maharashtra - Subsection Section 42(1)(b) in The Maharashtra Habitual Offenders Rules, 1960 (b)The settler has not been awarded any disciplinary punishment for serious breach of these rules during six months preceding the date of discharge;