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] State of Telangana - Subsection Section 2(a) in Telangana Habitual Offenders Act, 1962 (a)'Code' means [the Code of Criminal Procedure, 1898 (Central Act 5 of 1898)] [See now the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).];
