Section 4 in Good Conduct Prisoners' Probational Release Act, 1938
4. Period of release to be reckoned as imprisonment for computing period of sentence served.
- The period during which a person is absent from prison under the provisions of this Act on a licence which is in force shall be reckoned as a part of the period of imprisonment to which he was sentenced, for the purpose of computing the period of his sentence.Explanation. - Any period of remission earned under existing rules while undergoing imprisonment shall be added to the period actually served in jail when computing the total period of prisoner's sentence.
