(1)In calculating the day on which any prisoner is entitled to be released, the day on which the sentence is passed and the day on which the prisoner is released, respectively, shall be deemed to be days of imprisonment:Provided that if, in the case of any prisoner, two or more sentences are to be undergone otherwise than concurrently, no day shall be connect as a day of imprisonment in respect of more than one such sentence, and that a sentence of imprisonment for one day or for twenty-four hours shall be deemed to expire on the morning of the day following that on which the sentence was passed.(2)In calculating periods of imprisonment expressed in months, a month shall be deemed to be a calendar month.Example 1. - A prisoner sentenced to one year's imprisonment on the 15th January, 1980, shall be released on the 14th January, 1981, a prisoner sentenced on the 1st January to one month's imprisonment shall be released on the 31st of the same month.Example 2. - A, B and C are sentenced, respectively, to one month's imprisonment on the 29th, 30th and 31st January, 1980, all three sentences expire on the morning of the 28th February.
