Section 398 in The Code of Criminal Procedure, 1989 (1933 A. D.)
398. Saving as to sections 396 and 397.
(1)Nothing in section 396 or section 397 shall be held to excuse any person from any part of the punishment to which he is liable upon his former or subsequent conviction.(2)When an award of imprisonment in default of payment of a fine is annexed to a substantive sentence of imprisonment, [ x x x x ] [Words 'or to a sentence of life imprisonment' omitted by Act XLII of 1956.] for an offence punishable with imprisonment, and the person undergoing the sentence is after its execution to undergo a further substantive sentence, or further substantive sentences, of imprisonment [x x x] [Words 'or life imprisonment' omitted by Act XLII of 1956.] effect shall not be given to the award of imprisonment in default of payment of the fine until the person has undergone the further sentence or sentences.
