Section 46(3) in Rajasthan Habitual Offenders Rules, 1955
(3)If, during the period of his residence in a [corrective settlement] [Substituted by ibid] a [registered offender] [Substituted by ibid] has been sentenced to imprisonment by a criminal court, the period of 3 years afraid shall be calculated from the date of expire of such sentence or the last of such sentences, as the case may be.
