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[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 6(3)(a) in The Prevention of Corruption Act, Svt. 2006 [Jammu and Kashmir]

(a)no finding, sentence or order passed by a Special Judge shall be reserved or altered by a court in appeal, confirmation or revision on the ground of any error, omission or irregularities 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;