- Clerical or arithmetical errors in any order passed under this Act or errors arising therein from any accidental slip or omission may at any time be corrected by the officer by whom or the authority by which the order was passed.] [Clause (12a) substituted by section 2 of the Bengal Excise (Amendment) Act, 1954 (Bengal Act No. 2 of 1954), which was earlier inserted by paragraph 3 of, and Schedule IV to, the Government of India (Adaptation of Indian Laws) Order, 1937.]
