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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(e) in Cyber Appellate Tribunal (Powers and Functions of the Chairperson) Rules, 2016

(e)to rectify any clerical or arithmetical mistakes in any proceedings or order of the Cyber Appellate Tribunal at any time, either on its own motion or on the application of any of the parties;