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 0] [Section 39] [Entire Act] State of Madhya Pradesh - Subsection Section 39(2) in The M.P. Second Extension of Laws Act, 1961 (2)Such punishment shall be in addition to the punishment for which the prisoner was liable for the offence of which he was already convicted.
