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[Cites 0, Cited by 9] [Section 263] [Entire Act]

Union of India - Subsection

Section 263(e) in The Indian Succession Act, 1925

(e)the person to whom the grant was made has wilfully and without reasonable cause omitted to exhibit an inventory or account in accordance with the provisions of Chapter VII of this Part, or has exhibited under that Chapter an inventory or account which is untrue in a material respect.