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 1] [Section 317] [Entire Act] Union of India - Subsection Section 317(4) in The Indian Succession Act, 1925 (4)The exhibition of an intentionally false inventory or account under this section shall be deemed to be an offence under section 193 of that Code.
