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[Cites 0, Cited by 0] [Section 169] [Entire Act]

State of Tamilnadu - Subsection

Section 169(10) in Tamil Nadu Co-operative Societies Rules, 1988

(10)Clerical or arithmetical mistakes in the order or errors arising therein from any accidental slip or omission may, at any time, be corrected or caused to be corrected by the appellate or revising authority, either suo motu or on the application of any of the parties to the appeal or revision.