Section 14(1) in The Goa, Daman and Diu Habitual Offenders Act, 1976
(1)For the purpose of placing therein such habitual offenders as are directed to receive corrective training under this Act, the Government may, by notification in the Official Gazette, establish and maintain in the Union territory of Goa, Daman and Diu as many corrective settlements as it thinks fit.
