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 16] [Section 313] [Entire Act] Union of India - Subsection Section 313(3) in The Code of Criminal Procedure, 1973 (3)The accused shall not render himself liable to punishment by refusing to answer such questions, or by giving false answers to them.
