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Union of India - Section

Section 282 in The Indian Succession Act, 1925

282. Punishment for false averment in petition or declaration.—

If any petition or declaration which is hereby required to be verified contains any averment which the person making the verification knows or believes to be false, such person shall be deemed to have committed an offence under section 193 of the Indian Penal Code, 1860 (45 of 1860).