Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Punjab - Section

Section 383 in Punjab Jail Manual, 1996

383. Date of release when a period has been excluded from sentence.

- When a period has been excluded from a sentence under the preceding rule, the mode to be adopted in calculating the date of release is to take the full term of the sentence as commencing from the date of readmission and deduct from it the number of days already passed in jail; the date so arrived at will be the date on which the sentence expires.