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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in Banking Companies (Acquisition And Transfer of Undertaking) Act, 1969

(3)Any arithmetical or clerical error in any order of a Tribunal or any error arising three in from an accidental slip or omission may, at any time, be corrected by such Tribunal either of its own motion or on the application of any of the parties.