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[Cites 0, Cited by 0] [Section 426] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 426(3) in The Code of Criminal Procedure, 1989 (1933 A. D.)

(3)When the appellant is ultimately sentenced to imprisonment, or life imprisonment, the time during which he is so released shall be excluded in computing the term for which he is so sentenced.