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[Cites 0, Cited by 0] [Section 467] [Entire Act]

Union of India - Subsection

Section 467(2) in Bharatiya Nagarik Suraksha Sanhita, 2023

(2)When a person already undergoing a sentence of imprisonment for life is sentenced on a subsequent conviction to imprisonment for a term or imprisonment for life, the subsequent sentence shall run concurrently with such previous sentence.[Similar to Section 427 from Old CrPC-Also Refer]