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Union of India - Section

Section 17 in The Forfeiture Act, 1859

17. Conviction not questionable because capacity of convicting officer not shown.--

Whenever any person shall have been convicted as above by an officer having power to try and convict, the validity of any such conviction shall not be questioned upon the ground that the record of the conviction does not show in what capacity such officer acted, or that it represents him to have acted in a different capacity from that in which he had power to convict.