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[Cites 0, Cited by 97] [Section 19(3)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(3)(a) in The Prevention of Corruption Act, 1988

(a)no finding, sentence or order passed by a special Judge shall be reversed or altered by a Court in appeal, confirmation or revision on the ground of the absence of, or any error, omission or irregularity in, the sanction required under sub-section (1), unless in the opinion of that Court, a failure of justice has in fact been occasioned thereby;