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[Cites 0, Cited by 0] [Section 347] [Entire Act]

State of Goa - Subsection

Section 347(2) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(2)Where a disposition is made in favour of the witnesses, certifiers or interpreters who have intervened in public wills or in the record of approval of sealed wills, only such disposition shall be void.