(2)Any of the punishments specified in sub-section (1) may be awarded separately or in combination with any one or more of the others, but no award or awards including imprisonment and confinement to lines shall exceed twenty-eight consecutive days.[ExpIanation.-For the purposes of this section, every non-combatant shall be deemed to be below the rank of a naik.] [Inserted by Act 34 of 1951, s.4.]
