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State of Goa - Section

Section 414 in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

414. Who may decide on behalf of persons under disability.

(1)The family council shall be convened, when it has to resolve whether the persons under disability should apply that the assets be put to licitation and whether they should participate therein.
(2)The resolution of the family council shall be included in the minutes of the conference.