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[Cites 0, Cited by 0] [Section 381(2)] [Section 381] [Entire Act]

State of Uttar Pradesh - Subsection

Section 381(2)(c) in Uttar Pradesh Municipal Corporation Act, 1959

(c)a substantial error or defect which may have produced an error or defect in the decision of the case upon merits either on a point of fact or of law.