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 49(2)] [Section 49] [Entire Act] State of Maharashtra - Subsection Section 49(2)(xi) in The Maharashtra Habitual Offenders Rules, 1960 (xi)All the registers prescribed by the Director of Social Welfare from time to time should be maintained properly and should be shown to inspecting officers from time to time.