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 379] [Entire Act] State of Punjab - Subsection Section 379(2) in Punjab Jail Manual, 1996 (2)In case of doubt as to the order in which sentences shall take effect, the instructions of the court imposing the latest sentence shall be taken.
