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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Madhya Bharat - Subsection

Section 22(3) in The Madhya Bharat Vagrants, Habitual Offenders and Criminals (Restrictions and Settlement) Act, 1952

(3)In computing the period for which an order of restriction or of settlement shall remain in force, any period of imprisonment undergone in execution of a sentence passed under subsection (1) or (2) shall be excluded.