(2)When dismissal is combined with imprisonment which is to be carried out [in a military prison or in military custody] [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ], the dismissal shall not take effect until the date on which the prisoner is released [in a military prison or in military custody] [Substituted by S.R.O. 331, dated 23.9.1960. ], [* * *] [Certain words omitted by S.R.O. 17(E), dated 6.12.1993. ].
