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 1] [Section 16] [Entire Act] NCT Delhi - Subsection Section 16(3) in Madras Restriction of Habitual Offenders Act, 1948 (3)All settlements established under Section 16 of the said Act and existing at the commencement of this Act shall be deemed to have been established under Section 8 of this Act.
