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State of Madhya Pradesh - Section

Section 40 in The M.P. Co-Operative Tribunal Regulations, 2000

40. Clerical or arithmetical mistakes.

- Clerical or arithmetical mistakes in judgements or orders or errors therein from accidental slip or omission, may, at any time, be corrected by a Bench of the Tribunal on its own motion or on the application of any party:Provided that the Bench before ordering such correction shall given an opportunity of being heard to the parties likely to be affected by such correction.