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 622] [Entire Act] State of Haryana - Subsection Section 622(5) in Punjab Jail Manual (5)no punishment shall be combined with any other punishment in contravention of rules made by Governor-General in Council.[Note - Two forms of punishment only can be combined under this paragraph. [G. of I. Resol (No. 266 of 30.12.05.]
