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[Cites 0, Cited by 0] [Section 98] [Entire Act]

UT Ladakh - Subsection

Section 98(3) in The Probate and Administration Act, 1977

(3)If an executor or administrator, on being required by the Court to exhibit inventory or account under this section, intentionally omits to comply with the requisition, he shall be deemed to have committed an offence under section 176 and 177 of the Ranbir Penal Code.