Section 12 in The Bar Council of Rajasthan (Rules Laying Down the Conditions Subject to which an Advocate shall be permitted to Practice in the High Court and Courts Subordinate thereto) (1970)
12.
An advocate may correct any clerical error in any proceedings, with the previous permission of the Registrar, or on officer of the court specially empowered in this behalf by the court, obtained on a memorandum stating the correction desired.
