Section 86(4) in Punjab Juvenile Justice (Care and Protection of Children) Rules, 2014
(4)While computing the period of detention or stay or sentence of a juvenile or child in conflict with law, all period which such juvenile or child, has already spent in custody, detention, stay or sentence of imprisonment, shall be counted as a part of the period of stay or detention or sentence of imprisonment contained in the final order of the court or the Board.
