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[Cites 0, Cited by 0] [Section 384] [Entire Act]

State of Punjab - Subsection

Section 384(b) in Punjab Jail Manual, 1996

(b)"When separate sentences have been passed in separate trials and the sentences are to run consecutively under Section 427 of the Code of Criminal Procedure, 1973, the operation of the second sentence will, in the event of the first sentence being set aside on appeal, commence from the date of conviction in the second case."