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[Cites 0, Cited by 2] [Section 426(2)] [Section 426] [Entire Act]

Union of India - Subsection

Section 426(2)(b) in The Code of Criminal Procedure, 1973

(b)if such sentence is not severer in kind than the sentence which such convict was undergoing when he escaped, the new sentence shall take effect after he has suffered imprisonment for a further period equal to that which, at the time of his escape, remained unexpired of his former sentence.