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[Cites 0, Cited by 0] [Section 8A] [Entire Act]

State of Karnataka - Subsection

Section 8A(8) in The Karnataka Appellate Tribunal Act, 1976

(8)With a view to rectifying any mistake apparent from the record, the High Court may, at any time, within five years from the date of the order passed by it under subsection (4) amend such order :Provided that no order under this sub-section shall be made without giving both parties affected by the order a reasonable opportunity of being heard.