Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 20] [Section 13] [Entire Act] Union of India - Subsection Section 13(d) in The Arbitration Act, 1940 (d)correct in an award any clerical mistake or error arising from any accidental slip or omission;
