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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Assam - Subsection

Section 40(2) in The Assam Children Act, 1970

(2)Clerical mistake in order passed by a competent authority or errors arising therein from any accidental slip or omission, may, at any time be corrected by the competent authority either of its own motion or on an application received in this behalf.