- No order shall be made under the provisions of section 8 -(i)until the time allowed by law for the prisoner to appeal has expired or if an appeal has been preferred until such appeal has been finally decided; or(ii)if an application made on appeal or otherwise to have the sentence altered into an order of detention, has been rejected by an Appellate Court or the High Court; or(iii)in the case of any person who has been sent to a Reformatory School in accordance with the provisions of the Reformatory Schools Act, 1897.
