(3)no punishment shall be combined with any other punishment in contravention of rules made by-the State Government. [Sec. 47 of Act IX of 1894]Note 1. Two forms of punishment only can be combined under this paragraph.(b)No punishment shall be awarded for any such offence so as to combine, with the punishment awarded for any other such offence, two of the punishments which may not be awarded in combination for such offence.
