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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Odisha - Subsection

Section 6A(3) in The Orissa Cess Rules, 1963

(3)Correction of errors-The Director of Mines, may on application or on his own motion correct any clerical or arithmetical mistakes in any assessment of cess payable in respect thereof or any error arising therein from any accidental slip or omission; provided that no such correction shall be made unless reasonable notice has been given to the parties concerned.