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[Cites 0, Cited by 0] [Section 394(1)] [Section 394] [Entire Act]

State of Goa - Subsection

Section 394(1)(v) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(v)apply that the partition should be restricted to certain assets on the ground that the remaining assets have been legally partitioned only.