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 13] [Entire Act] State of Nagaland - Subsection Section 13(2) in Nagaland Habitual Offenders Act, 1967 (2)The State Government may also approve or certify any privately managed institution (whether Known as settlement or otherwise) as a corrective settlement for the purpose of the Act.
