Section 8(2)(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

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State of Goa - Subsection

Section 8(2)(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012

(c)the succession of a person, who died outside the State of Goa, and did not have a permanent residence in the State of Goa nor did he own any immovable properties in the State of Goa but has movables in the State of Goa, opens at the place where the major part of the movable assets are located,

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State of Goa - Subsection

Section 8(2)(c) in Goa Succession, Special Notaries and Inventory Proceeding Act, 2012