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 6] [Section 31(2)] [Section 31] [Entire Act] Union of India - Subsection Section 31(2)(b) in The Code of Criminal Procedure, 1973 (b)the aggregate punishment shall not exceed twice the amount of punishment which the Court is competent to inflict for a single offence.