(1)Any two of the punishments enumerated in section 46 may be awarded for combination of offences declared to be prison offences under section 45, subject to the following exceptions, namely:—(i)formal warning shall not be combined with any other punishment, except loss of privileges under clause (4) of section 46;(ii)cellular confinement shall not be combined with separate confinement, so as to prolong the total period of seclusion to which the prisoner shall be liable.
