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[Cites 0, Cited by 4] [Section 429] [Entire Act]

Union of India - Subsection

Section 429(2) in The Code of Criminal Procedure, 1973

(2)When an award of imprisonment in default of payment of a fine is annexed to a substantive sentence of imprisonment and the person undergoing the sentence is after its execution to undergo a further substantive sentence or further substantive sentence of imprisonment, effect shall not be given to the award of imprisonment in default of payment of the fine until the person has undergone the further sentence or sentences.