(3)The parole order made under sub-section (1) shall be in force, -(a)where the person released on parole was sentenced to imprisonment, not being imprisonment for life, for the unexpired term of the sentence or until the parole order is revoked, whichever is earlier;(b)where the person released on parole was sentenced to imprisonment for life, until the sentence of imprisonment for life is remitted by the appropriate Government or until the parole order is revoked, whichever is earlier.
