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 140] [Entire Act]

State of Goa - Subsection

Section 140(1) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(1)The will made by a person who did not have children at the time of making it or did not know that he had children, lapses in the event of supervenience of children or other descendants.