Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 429] [Entire Act]

State of Goa - Subsection

Section 429(3) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(3)It is lawful to withdraw the request to have licitation till such time the respective item is put to bid; in such an event, however, any other party shall be allowed to apply for licitation on the same item.