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[Cites 0, Cited by 7] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(2) in Motor Vehicles Act, 1939

(2)No order made by competent authority under this Act shall be reversed or altered on appeal or revision on account of any error, omission or irregularity in the proceedings, unless it appears to the prescribed appellate authority or revisional authority, as the case may be, that such error, omission or irregularity has, in fact, occasioned a failure of justice.]