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  • Indian Laws Cpc
  • Amendment of judgments, decrees or orders Section-152

Code of Civil Procedure, 1908

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Sections Particulars
Part XI Miscellaneous
152 Amendment of judgments, decrees or orders
Description Clerical or arithmetical mistakes in judgments, decrees or orders or errors arising therein from any accidental slip or omission may at any time be corrected by the Court either of its own motion or on the application of any of the parties  










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