Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Gujarat - Section Section 437 in Gujarat High Court Rules, 1993 437. Correction of clerical errors. - An advocate may correct any clerical error in any proceedings with the previous permission of the Registrar or an officer of the Court specifically empowered in this behalf by the Court obtained on a memorandum stating the correction desired.
