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[Cites 0, Cited by 0] [Section 455] [Entire Act]

State of Haryana - Subsection

Section 455(a) in Punjab Jail Manual

(a)When a prisoner has been committed to jail at one trial under two separate warrants, the sentence in the one to take effect from the expiry of the sentence in the other, the date of such second sentence shall in the event of the first sentence being set aside on appeal, be presumed to take effect from the date on which he was committed to jail under the first or original sentence.