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 2] [Section 180] [Entire Act] Union of India - Subsection Section 180(2) in The Army Act, 1950 (2)A person whose sentence of transportation or imprisonment is carried into effect under the provisions of sub- section (1) shall undergo only the unexpired portion of his sentence.
