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Citedby 12 docs - [View All]
Mohamed Asif vs State Represented By Additional ... on 9 March, 1998
Udayakumar vs Superientendent Of Police on 22 November, 2001
# Rekha Anand vs $ Central Bureau Of Investigation
# Rekha Anand vs $ Central Bureau Of Investigation
# Rekha Anand vs $ Central Bureau Of Investigation

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[Section 19(3)] [Section 19] [Complete Act]
Central Government Act
Section 19(3)(b) in The Prevention Of Corruption Act, 1988
(b) no court shall stay the proceedings under this Act on the ground of any error, omission or irregularity in the sanction granted by the authority, unless it is satisfied that such error, omission or irregularity has resulted in a failure of justice;