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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jharkhand - Subsection

Section 40(2) in The Bihar Children Act, 1982

(2)Clerical mistakes in orders passed by a competent authority or errors arising 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.