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[Cites 0, Cited by 16] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(1) in The Minimum Wages Act, 1948

(1)The appropriate Government may, at any time, by notification in the Official Gazette, correct clerical or arithmetical mistakes in any order fixing or revising minimum rates of wages under this Act, or errors arising therein from any accidental slip or omission.