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] [Section 3] [Entire Act] Union of India - Subsection Section 3(c) in The Displaced Persons (Verification of Claims) Supplementary Rules, 1954 (c)correcting any clerical of arithmetical mistakes in any order or proceeding, or errors arising therein from any accidental slip or omission ;
