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] NCT Delhi - Subsection Section 2(8) in Madras Restriction of Habitual Offenders Act, 1948 (8)"settlement" means a settlement established or deemed to be established under Section 8.Notification of Offenders and Restrictions of their Movement
