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 26] [Entire Act] State of Maharashtra - Subsection Section 26(2) in The Maharashtra Habitual Offenders Rules, 1960 (2)The [Director of Correctional Services] [Substituted by G. N. of 4.7.1973.] may in respect of any settler increase the apprenticeship period up to 300 days.
