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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(1) in The Bombay Habitual Offenders Act, 1959.

(1)For the purpose of placing therein such habitual offenders as are directed to receive corrective training under this Act, the State Governments may, by notification in the Official Gazette, establish and maintain in the State as many corrective settlements as it thinks fit.