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[Cites 0, Cited by 0] [Section 449] [Entire Act]

State of Goa - Subsection

Section 449(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)Where the heir left out wishes to have his share paid in cash, he may apply in the inventory that a conference of the parties be convened to work out the value of his share.