Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 147 in Sashastra Seema Bal Act, 2007 147. Computation of period of sentence.– Any period during which the sentence is under suspension shall be reckoned as part of the term of such sentence.
