Section 65 in The Foreign Exchange Regulation Act, 1973
65. Correction of clerical errors, etc .-Clerical or arithmetical mistakes in any decision or order passed by the Appellate Board or the adjudicating officer under this Act, or errors arising therein from any accidental slip or omission may, at any time, be corrected by the Appellate Board or the adjudicating officer or his successor-in-office, as the case may be:
Provided that where any correction proposed to be made under this section will have the result of prejudicially affecting any person no such correction shall be made-(i)after the expiry of a period of two years from the date of such decision or order, and(ii)unless the person affected thereby is given a reasonable opportunity for making a representation in the matter.
