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[Cites 0, Cited by 0] [Section 986] [Entire Act]

State of Punjab - Subsection

Section 986(6) in Punjab Jail Manual, 1996

(6)Sentence. - In cases in which a convict is sentenced to two or more sentences under different warrants, the aggregate of the sentences should be shown in the heading of the register, but in columns 14 and 15 each sentence should be entered separately and in detail.