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 2] [Entire Act] State of Maharashtra - Subsection Section 2(i) in The Maharashtra Habitual Offenders Rules, 1960 (i)"Settler" means a registered offender or a habitual offender ordered by the State Government, the Court or the Magistrate under section 15 to be placed in a corrective settlement;
