Section 398(2) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(2)When an award of imprisonment in default of payment of a fine is annexed to a substantive sentence of imprisonment, [ x x x x ] [Words 'or to a sentence of life imprisonment' omitted by Act XLII of 1956.] for an offence punishable with imprisonment, and the person undergoing the sentence is after its execution to undergo a further substantive sentence, or further substantive sentences, of imprisonment [x x x] [Words 'or life imprisonment' omitted by Act XLII of 1956.] 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.
