Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] State of Karnataka - Subsection Section 47(3) in The Karnataka Prisons Act, 1963 (3)No punishment shall be awarded for an offence under section 45, so as to combine, with the punishment awarded for any other such offence, two of the punishments which may not be awarded in combination for any such offence.
