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[Cites 0, Cited by 0] [Section 134(4)] [Section 134] [Entire Act]

State of Rajasthan - Subsection

Section 134(4)(v) in The General Rules (Criminal), 1980

(v)Number of days to be set off against sentence of imprisonment in view of section 428 of the Code. The warrant prepared and sent by the appellate court to the Officer-in-charge of the jail in which the appellant is confined or is to be confined must also mention all relevant information required for the purpose of set off under section 428 of the Code.