Section 27 in The Intellectual Property Appellate Board (Patents Procedure) Rules, 2010
27. Rectification of Orders.
- Notwithstanding anything contained in rule 26, the Appellate Board or the members constituting the Bench that passed any judgment, order or direction may at any time either suo motu or upon request in writing made by any party to the proceedings rectify or correct any clerical error in any such judgment, order or direction.
