Section 403 in Bharatiya Nagarik Suraksha Sanhita, 2023
403. Court not to alter judgment.
Save as otherwise provided by this Sanhita or by any other law for the time being in force, no Court, when it has signed its judgment or final order disposing of a case, shall alter or review the same except to correct a clerical or arithmetical error.[Similar to Section 362 from Old CrPC-Also Refer]
