Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 436] [Entire Act] State of Goa - Subsection Section 436(d) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012 (d)However, if the gifted assets are movables, the co-heirs shall be entitled to be satisfied with other movables of the inheritance according to their value.
