Section 28 in Industrial Disputes (Central) Rules, 1957
28. [ Correction of errors. [Substituted by G.S.R. 1151, dated 11.10.1974.]
- A Board, Court, Labour Court, Tribunal, National Tribunal or Arbitrator may at any time correct any clerical mistake or error arising from an accidental slip or omission in any proceedings, report, award or decision either of its or his own motion or on application of any of the parties.]
