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Union of India - Section

Section 10 in The Minimum Wages Act, 1948

10. Correction of errors.—

(1)The appropriate Government may, at any time, by notification in the Official Gazette, correct clerical or arithmetical mistakes in any order fixing or revising minimum rates of wages under this Act, or errors arising therein from any accidental slip or omission.
(2)Every such notification shall, as soon as may be after it is issued, be placed before the Advisory Board for information.