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 47] [Entire Act] Union of India - Subsection Section 47(5) in The Prisons Act, 1894 (5)[ no punishment will be combined with any other punishment in contravention of rules made by the State Government.] [Inserted by Act 17 of 1925, Section 3.]
