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 21(2)] [Section 21] [Entire Act] State of Karnataka - Subsection Section 21(2)(i) in The Karnataka Habitual Offenders Act, 1961 (i)the conditions for, and the manner of, approving or certifying institutions established or maintained by persons other than the State Government as corrective settlements;