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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Haryana - Subsection

Section 38(2) in The Haryana Children Act, 1974

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