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 6(2)] [Section 6] [Entire Act] NCT Delhi - Subsection Section 6(2)(i) in Madras Restriction of Habitual Offenders Act, 1948 (i)the nature of the offences, if any, of which the offender has been convicted and the circumstances in which they were committed;