449. Two or more sentences, how to take effect. Procedure in case of doubt.
(1)Regarding the manner in which two or more sentences inflicted at the same time or at different times on the same person are to take effect, see Sections 35, 396 and 397, Criminal Procedure Code.(2)In case of doubt as to the order in which sentences shall take effect, the instructions of the court imposing the latest sentence shall be taken.
