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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 Jammu and Kashmir Prohibition on Manufacture of Specified Copper Utensils (By Machine) Act, 2006

(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 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 occasioned thereby;