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State of Punjab - Section

Section 386 in Punjab Jail Manual, 1996

386. Date of release when two or more sentences run consecutively.

- When a prisoner is sentenced to two or more terms of imprisonment to be served consecutively, the date of release shall be calculated as if the sum of the terms was awarded in one sentence.Example. - A prisoner, sentenced on the 21st June, 1980, to one year's imprisonment is, for another offence, subsequently sentenced to a further term of one year, the period to commence from the Expiration of the first sentence, he will be released on the 20th June, 1982, not on the 19th June, 1982.