Section 38 in The M.P. Vinirdishta Bhrashta Acharan Nivaran Adhiniyam, 1982
38. Curability to technical defects in the form of sanction.
- Any technical defect in the formal sanction granted under Section 197 of the Code of Criminal Procedure, 1973 (No. 2 of 1974) for the prosecution of a person employed in connection with the affairs of the State shall not vitiate the trial, unless it is proved that it caused substantial prejudice to the accused.
