Section 130 in The Armed Forces Tribunal (Practice) Rules, 2009
130. Furnishing of corrected free copy of order.
Whenever clerical or typographical errors or mistakes in an order are rectified subsequent to the issue of the free copy thereof, the Registrar shall cause to issue a corrected free copy of such order to the parties or their legal practitioners. __________(1) Vide S.R.O. 6(E), dated 11th May, 2009, published in the Gazette of India, Extra., Pt. II, Sec. 4, dated 14th May, 2009.
