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] UT Ladakh - Section Section 3rd in The Probate and Administration Act, 1977 3rd. , that the grant was obtained by means of an untrue allegation of a fact essential in point of law to justify' the grant, though such allegation was made in ignorance or inadvertently ;
