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[Cites 0, Cited by 0] [Section 649] [Entire Act]

State of Haryana - Subsection

Section 649(2) in Punjab Jail Manual

(2)The receiving Jail shall be responsible that the above information is duly obtained. Each jail at which a prisoner serves a portion of his sentence shall be held responsible for the correct calculation of the remission earned in that jail.Note - The remission earned by a class I or class II prisoner shall be deducted from the sentence and shall be passed under such police surveillance as the Local Government may prescribe.