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[Cites 0, Cited by 0] [Section 433(2)] [Section 433] [Entire Act]

State of Goa - Subsection

Section 433(2)(ii) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(ii)The return shall be done in specie if the inofficious part is equal or larger than the other part, and in such case the legatee may apply for the bequeathed thing be put to licitation.