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 42(1)] [Section 42] [Entire Act] State of Maharashtra - Subsection Section 42(1)(c) in The Maharashtra Habitual Offenders Rules, 1960 (c)The settler has completed the training in the settlement and a certificate to that effect from the Superintendent is produced;