Legal Document View

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
[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(2)(l) in The Bombay Habitual Offenders Act, 1959.

(l)the periodical review of the cases of all persons whose movements have been restricted or who are placed in corrective settlements under this Act;