Section 17(2) in The Restriction of Habitual Offenders (Punjab) Act, 1918
(2)Period of imprisonment to be excluded from period of order of restriction. - In computing the period for which an order of restriction shall remain in force, any period of imprisonment undergone in execution of a sentence passed under sub-section (1) of this Section shall be excluded.[Section 13 substituted by Punjab Act 25 of 1964.]
