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[Cites 0, Cited by 0] [Section 158] [Entire Act]

Union of India - Subsection

Section 158(b) in The Assam Rifles Act, 2006

(b)if the further sentence is for a period of three months or more and is not suspended under this Act, the offender shall be so committed to prison or to Force custody for the unexpired portion of the previous sentence, but both sentences shall run concurrently; and