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[Cites 0, Cited by 5] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Displaced Persons (Compensation and Rehabilitation) Act, 1954

(2)Clerical or arithmetical mistakes in order passed by an officer or authority under this Act or errors arising thereto from any accidental slip or omission may, at any time be corrected by such officer or authority or the successor-in-office of such officer or authority.Commentary