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 0] [Section 437(2)] [Section 437] [Entire Act] State of Goa - Subsection Section 437(2)(iii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (iii)The allotment of each share will be done by referring to the number of the item in the final list of assets and liabilities.