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[Cites 0, Cited by 0] [Section 415] [Entire Act]

State of Goa - Subsection

Section 415(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)The resolution passed by the interested parties present at the conference is binding upon those who did not attend it, unless such parties were not given notice of the conference when such notice ought to have been given to him.