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[Cites 0, Cited by 0] [Section 839] [Entire Act]

State of Haryana - Subsection

Section 839(b) in Punjab Jail Manual

(b)until the term of his original sentence expires, whichever event may first happen. Should the term of his original sentence first expire, he shall thereupon be released, but, should he be sent to a Reformatory School then the period of detention previously undergone shall be treated as detention in a Reformatory School.