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 6] [Section 15] [Entire Act] Union of India - Subsection Section 15(c) in The Arbitration Act, 1940 (c)where the award contains a clerical mistake or an error arising from an accidental slip or omission.
