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Union of India - Section

Section 29 in The Coroners Act, 1871

29. Inquisitions not to be quashed for want of form.-

No inquisition found upon or by any inquest shall be quashed for any technical defect.Amendment of inquisition.- In any case of technical defect, a Judge of the High Court may, if he thinks fit, order the inquisition to be amended, and the same shall forthwith be amended accordingly.