Section 35 in Himachal Pradesh Prevention of Specific Corrupt Practices Act, 1983
35. Curability of technical defects in the form of sanctions.
- Any technical defect in the formal sanction granted under section 197 of the Code of Criminal Procedure, 1973 (2 of 1974), for the prosecution of a person employed in connection with the affairs of the State shall not vitiate the trial unless it is proved that it caused substantial prejudice to the accused.
