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Report No. 166

22. Rectification of mistakes.-

With a view to rectifying any mistakes apparent from record, the competent authority or the High Court, as the case may be, may amend any order made by it within a period of one year from the date of the order:

Provided that if any such amendment is likely to affect any person prejudicially, it shall not be made without giving to such person a reasonable opportunity of being heard.



The Corrupt Public Servants (Forfeiture of Property) Bill Back




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