Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Telangana - Section

Section 16 in Telangana Habitual Offenders Act, 1962

16. Power to subject voluntary residents in corrective settlements to restrictions and penalties.

- The Government may, by order, direct that any person voluntarily residing in any corrective settlement shall be subject to all or any of the restrictions and penalties imposed by or under this Act, on a habitual offender placed in such settlement.