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[Cites 0, Cited by 3] [Section 317] [Entire Act]

Union of India - Subsection

Section 317(3) in The Indian Succession Act, 1925

(3)If an executor or administrator, on being required by the Court to exhibit an 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 of the Indian Penal Code, 1860 (45 of 1860).