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 2] [Section 297] [Entire Act] Union of India - Subsection Section 297(3) in The Code of Criminal Procedure, 1973 (3)The Court may order any scandalous and irrelevant matter in the affidavit to be struck out or amended.
