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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)Forced heirs may be exempted from collation if the donor so states expressly or if the donee renounces the inheritance. Nevertheless, the other heirs have the right to obtain reduction of the gift, if the gift is inofficious.