Section 265J in The Code of Criminal Procedure, 1989 (1933 A. D.)
265J. Period of detention undergone by the accused to be set off against the sentence of imprisonment.
- The provisions of section 397-A shall apply, for setting off the period of detention undergone by the accused against the sentence of imprisonment imposed under this chapter, in the same manner as they apply in respect of the imprisonment under other provisions of this Code.
