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 387] [Entire Act] State of Goa - Subsection Section 387(9) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (9)When any of the interested parties is under disability, the court shall appoint a personal representative for him before ordering the issuance of first summon.
