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State of Haryana - Section

Section 454 in Punjab Jail Manual

454. Date of release when a period has been excluded from sentence.

- When a period has been excluded from a sentence under the preceding rule, the mode to be adopted in calculating the date of release is - take the full term of the sentence as commencing from the date of readmission and deduct from it the number of days already passed in jail; the date so arrived at will be the date on which the sentence expires.