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] [Entire Act] State of Uttar Pradesh - Section Section 38 in The U.P. Habitual Offenders' Restriction Rules, 1957 38. If a settler contracts marriage with an outsider, the Manager of the settlement may allow the spouse of the settler to live with him or her in the settlement.
