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 2] [Section 426(2)] [Section 426] [Entire Act] Union of India - Subsection Section 426(2)(a) in The Code of Criminal Procedure, 1973 (a)if such sentence is severer in kind than the sentence which such convict was under doing when he escaped, the new sentence shall take effect immediately;